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 138] [Entire Act] State of Uttar Pradesh - Subsection Section 138(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (1)All leases of land made under Section 157, annual rent of which exceeds Rs. 100, shall be executed by registered instrument.
