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 30] [Entire Act] State of Uttarakhand - Subsection Section 30(b) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960 (b)where in rent is not payable in cash, the cash value or rent as commuted and determined in the manner prescribed, or
