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 1A] [Entire Act] State of Uttar Pradesh - Subsection Section 1A(d) in U.P. Fisheries (Development and, Control) Rules, 1954 (d)"Machhuwa Avas" means the house having been constructed as per standard and area fixed by Central Government or Uttar Pradesh Government for homeless Fisherman (Machhuara).
