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 205JJ] [Entire Act] State of Uttar Pradesh - Subsection Section 205JJ(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (b)if the period of the last settlement has not already expired, with effect from the first kharif instalment due after its expiry.
