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] [Entire Act] State of Uttar Pradesh - Section Section 38 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949 38. The amount payable by the State Government may be credited towards the land revenue payable by the land-holder,
