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 222] [Entire Act] State of Uttar Pradesh - Subsection Section 222(3) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (3)If the applicant fails to pay the Court fee within the time so allowed, the application shall be rejected.
