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 30] [Entire Act] State of Uttar Pradesh - Subsection Section 30(1) in U.P. Revenue Code Rules, 2016 (1)Every person on being admitted as a bhumidhar with non-transferable rights or as an asami by the Bhumi Prabandhak Samiti referred to in section 33(4) shall 17 submit a report in R.C. Form-10.
