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 41] [Entire Act] State of Uttar Pradesh - Subsection Section 41(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (3)In the case of an intermediary mentioned in clause (v) of sub-rule (1) the land revenue assigned to such intermediary shall in respect of the land be his gross assets.
