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 135] [Entire Act] State of Uttar Pradesh - Subsection Section 135(1) in U.P. Revenue Code Rules, 2016 (1)If the area of holding is increased or decreased or the productivity of the land comprised therein by fluvial action or other natural cause, the land revenue payable by a Bhumidhar may be varied in the manner prescribed in this chapter.
