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 176A] [Entire Act] State of Uttar Pradesh - Subsection Section 176A(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (3)Every order of determination of lease under sub-rule (2) shall be effective from the commencement of the agricultural year following the date of the order.
