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 114(1)] [Section 114] [Entire Act] State of Uttar Pradesh - Subsection Section 114(1)(h) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (h)One or more such additional Panel Lawyer referred to in clause (a) to (g) above, if considered necessary, with reference to the work load.