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(b) in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961 (b)if the Collector so directs, by beat of drums in each village in which the aforesaid land is situate.
