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 116(1)] [Section 116] [Entire Act] State of Uttar Pradesh - Subsection Section 116(1)(e) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (e)Amount of land revenue payable or deemed to be payable in respect of the plots referred to in clause (c).