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] [Section 115P] [Entire Act] State of Uttar Pradesh - Subsection Section 115P(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (3)The Collector on the application of any party or otherwise may pass suitable interim orders at any time before the final disposal of the case.
