Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 295 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

295.

The statement in Z.A Form [62] [Substituted by Notification No. 950-RS/I-A-1031(7)-1958, dated 18.03.1959.] prepared by the Lekhpal shall form the basis of the demand which the I and Management Committees shall be called upon to collect.