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 111] [Entire Act] State of Uttar Pradesh - Subsection Section 111(e) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (e)to get leases executed by the Land Management Committee in respect of admissions to the land duly registered or attested within the prescribed period;
