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] [Entire Act] State of Uttar Pradesh - Section Section 96A in U.P. Zamindari Abolition and Land Reforms Rules, 1952 96A. [ Section 105(1). [Added by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.] - The Rehabilitation Grants Officer shall not despatch any indent to the Public Debt Officer, Lucknow, after the 26th day of a month.]
