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 205JJ] [Entire Act] State of Uttar Pradesh - Subsection Section 205JJ(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (a)if the period of the last settlement has already expired, with effect from the first kharif instalment following the date when the assessment is declared as final; and
