Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(iii) in The United Provinces Acquisition of Property (Flood Relief) Rules, 1949

(iii)A preliminary estimate of the cost of requisition or acquisition of land, showing the loss of land revenue, if any, as required under paragraph 413 of the Revenue Manual shall be prepared.