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 266] [Entire Act] State of Uttar Pradesh - Subsection Section 266(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (1)The State Government shall consider the material mentioned in Section 265 and the comments of the Prescribed Authority and then pass such orders as it may think fit.
