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 38A in U.P. Zamindari Abolition and Land Reforms Rules, 1952 38A. [ [Added by Notification No. 9203(1)/I-A-463-1952, dated 11.02.1953.] The cost of collection of royalties mentioned in Section 39 (f) shall be computed at 6¼ per cent of the royalties.]
