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 154A] [Entire Act] State of Uttar Pradesh - Subsection Section 154A(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (4)The Court may, whenever it so deems necessary, extend the period during which the commission should be executed.
