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 20 in The U.P. Government Estates Thekedari Abolition Rules, 1960 20. Any arrears to be realized from the lessee shall be adjusted by book transfer in G.E.T.A. Form 22.
