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 344(1)] [Section 344] [Entire Act] State of Uttar Pradesh - Subsection Section 344(1)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (c)the duties of any officer or authority having jurisdiction under this Act, the procedure to be followed by such officer and authority;