Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Uttar Pradesh - Subsection

Section 45(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(a)Applications for award of interim compensation shall be presented to the Compensation Officer having jurisdiction who shall determine the amount of interim compensation in the manner provided in these rules.