Legal Document View

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
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 46A in U.P. Zamindari Abolition and Land Reforms Rules, 1952

46A.

The total amount of interim compensation shall not exceed [(50) per cent of the amount of total compensation.] [Substituted by Notification No. 4819/I-A-1042 1955, dated 16.09.1955.]