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] [Entire Act] State of Uttar Pradesh - Section Section 171D in U.P. Zamindari Abolition and Land Reforms Rules, 1952 171D. With regard to the leases granted by the Collector or the Land Management Committee or an asami under Section 187-A provisions of Rule 177 shall be followed.
