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 92J] [Entire Act] State of Uttar Pradesh - Subsection Section 92J(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (1)The Collector shall examine the application and other records relating thereto. He shall also call for such evidence as he may consider necessary for disposal of the case.
