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 10 in The Benares Family Domains Act, 1904 10. Credit of rates to a fund. - All rates realized by the Raja of Benares under Part II of this Act shall be credited by him to a separate fund to be called the Family Domains Local Rates Fund.
