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 292A] [Entire Act] State of Uttar Pradesh - Subsection Section 292A(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (3)Provisions of sub-rule (2) shall also apply to asamis of [Gaon Sabha] [Substituted by Notification No. 5846/I-A-270-61.] as if the amount paid by the asami was land revenue.
