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 240M(2)] [Section 240M] [Entire Act] State of Uttar Pradesh - Subsection Section 240M(2)(e) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (e)the principles to be followed in determining the hereditary rates in areas where such rates arc not already determined;