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 47] [Entire Act] State of Uttar Pradesh - Subsection Section 47(3) in U.P. Consolidation of Holdings Rules, 1954 (3)The areas of abadi land or land used for public purpose proposed to be amalgamated with any holding and showing the areas earmarked for public purposes.
