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 286F in U.P. Zamindari Abolition and Land Reforms Rules, 1952 286F. An order passed under Section 287, read with Rule 286-E, may be executed by any one of the processes mentioned in Section 279.
