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 222A] [Entire Act] State of Uttar Pradesh - Subsection Section 222A(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (4)Amins shall not be entrusted with any work other than that connected with the collection of land revenue or of dues realisable as arrears of land revenue.
