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 193E] [Entire Act] State of Uttar Pradesh - Subsection Section 193E(i) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (i)After the draft compensation statements has been drawn up, the Compensation Officer shall cause a notice in Z A. Form 111 to be published in the official Gazette.
