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 4] [Entire Act] State of Uttar Pradesh - Subsection Section 4(a) in The Benares Family Domains Act, 1904 (a)five per cent on the annual value in the case of the land of a tenant at fixed rates, a rent-free tenant, and an inferior proprietor cultivating his own land;
