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] [Entire Act] State of Uttar Pradesh - Section Section 301 in U.P. Zamindari Abolition and Land Reforms Rules, 1952 301. All the collections made in the day shall first be entered in the cash book or siyaha and then against the name of tenure-holder in the bahikhata.
