Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 17] [Entire Act]

State of Uttar Pradesh - Section

Section 100 in The U.P. Zamindari Abolition and Land Reforms Act, 1950

100. Rehabilitation grant in the case of certain classes of intermediaries.

- In the case of under-proprietors, sub-proprietors, permanent tenure-holders and permanent lessees in Avadh, the provisions of this Chapter shall be applicable, subject to such incidental changes and modifications as may be prescribed.