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 8 in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961 8. Section 18. - For the purpose of assessment of compensation under the Act, every intermediary shall be treated as a separate unit.
