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 17] [Entire Act] State of Uttar Pradesh - Subsection Section 17(a) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961 (a)Except as provided in clause (d), damages shall be ascertained in respect of each crop (Kharif and Rabi) separately.
