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 22] [Entire Act] State of Uttar Pradesh - Subsection Section 22(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (a)the rent rates sanctioned at the latest settlement or revision of settlement [* * *] [Deleted by Notification No. 9203(1)/I-A-463-1952, dated 11.02.1953.], or
