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 90D] [Entire Act] State of Uttar Pradesh - Subsection Section 90D(i) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (i)if the estate was situate in permanently settled areas, sum computed at 30 percent of the gross assets calculated under Chapter III of the Act, and
