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 128 in U.P. Zamindari Abolition and Land Reforms Rules, 1952 128. [ [Substituted by Notification No. 110/11-1(4)-76-Rajaswa-1, dated 30.06.1976.] The plaint shall be accompanied by a certified copy of the order passed under rule 118 (4) declaring the applicant to be a Bhumidhar.]
