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(2)] [Section 4] [Entire Act] State of Uttar Pradesh - Subsection Section 4(2)(vi) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (vi)Cases of liquidation of decrees under the U.P. Encumbered Estates Act, 1934.