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 193Q in U.P. Zamindari Abolition and Land Reforms Rules, 1952 193Q. The Court-fee payable on memorandum of appeal to the Collector under Section 210-1 shall be 2 per cent on the value of the subject matter in appeal.
