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 6] [Entire Act] State of Uttar Pradesh - Section Section 214 in The U.P. Zamindari Abolition and Land Reforms Act, 1950 214. Rent not to be varied. - The rent payable by an asami shall not be varied except in the manner and the extent provided by or under this Act.
