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 284A] [Entire Act] State of Uttar Pradesh - Subsection Section 284A(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (b)in any other case on the suit of the Collector or of the Land Management Committee according as the attachment is made by the Collector or the Committee.]