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 198] [Entire Act] State of Uttar Pradesh - Subsection Section 198(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (ii)If the Collector thinks necessary the enquiry may be made by an officer subordinate to him not lower in rank than a tahsildar.
