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 15] [Entire Act] State of Uttar Pradesh - Subsection Section 15(1) in The Benares Family Domains Act, 1904 (1)Notwithstanding anything contained in the Revenue Recovery Act, 1890, for the purposes of section 3 of that Act, the Raja of Benares shall be deemed to be a Collector.
