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 1] [Entire Act] State of Uttar Pradesh - Section Section 210 in U.P. Zamindari Abolition and Land Reforms Rules, 1952 210. Payments shall not be made to peons entrusted with the service of any writ of demand or with the execution of a warrant of arrest.
