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 119] [Entire Act] State of Uttar Pradesh - Subsection Section 119(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (1)The Assistant Collector shall thereupon scrutinize the application and may examine on oath the applicant or any other person whose evidence he considers necessary.
