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 286C] [Entire Act] State of Uttar Pradesh - Subsection Section 286C(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (1)If the application, after amendment, if any, under Rule 286-B, is on the face of it untenable, it shall be rejected summarily.
