Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 134A in U.P. Zamindari Abolition and Land Reforms Rules, 1952 134A. [ Section 140. [Added by Notification No. 1214/I-A-1056-1954, dated 09.04.1955.] - The amount, if any, paid to the land-holder under the provisions of Section 140-A shall be entered in the remarks column of the register in the Z.A. Form 50.]
