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 286G] [Entire Act] State of Uttar Pradesh - Subsection Section 286G(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (3)If the applicant refuses without reasonable ground to accept the transfer, the proceedings shall be stayed and the case deposited.
