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 222A] [Entire Act] State of Uttar Pradesh - Subsection Section 222A(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (1)Direct collection shall be made by amins each of whom shall be required to collect according to the standard fixed b\ government ]
