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 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(g) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956 (g)"khat" means a group of villages, treated at the current settlement as a single unit for assessment of land revenue and recorded as such in the settlement records;
