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 115C] [Entire Act] State of Uttar Pradesh - Subsection Section 115C(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (4)The Tahsildar shall satisfy himself in the month of May every year that each Lekpal has submitted all such reports.
