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 286D] [Entire Act] State of Uttar Pradesh - Subsection Section 286D(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (2)the amount ought not in the circumstances of the case, to be recovered as if it were an arrear of land revenue payable to Government; or
