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(c) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960 (c)where no rent is payable or determined, the rent determined in the manner prescribed.
