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] [Entire Act] State of Uttar Pradesh - Section Section 193R in U.P. Zamindari Abolition and Land Reforms Rules, 1952 193R. For purposes of this chapter, every Tahsildar and every Assistant Collector Incharge of a Sub-Division shall be ex-officio Compensation Officer within his jurisdiction.
