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 187A] [Entire Act] State of Uttar Pradesh - Subsection Section 187A(6) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (6)It shall be lawful for the Collector instead of himself letting out the land to direct the Land Management Committee to do so.
