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 286B] [Entire Act] State of Uttar Pradesh - Subsection Section 286B(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (1)Where the application under Rule 286-A is not made within the time-limit or six months laid down in Section 287 it shall be rejected forthwith.
