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 89] [Entire Act] State of Uttar Pradesh - Subsection Section 89(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (a)he held no estates other than those transferred to him on or after July 1, 1948, the multiple shall be the same as applicable to the transferor,
