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 220(2)] [Section 220] [Entire Act] State of Uttar Pradesh - Subsection Section 220(2)(iv) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (iv)or a change involving the creation of a new holding in respect of land which was not previously assessed to land revenue-