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 246] [Entire Act] State of Uttar Pradesh - Subsection Section 246(4) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (4)The Assistant (Collector-in-charge of the sub-Division shall, after affording reasonable opportunity' of being heard, decide the objection and his decision shall be final.
