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 196C] [Entire Act] State of Uttar Pradesh - Subsection Section 196C(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (2)The amount of land revenue as recorded under sub-rule (1) shall become due and recoverable with effect from the 1st day of July, 1976.]
