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 123] [Entire Act] State of Uttar Pradesh - Subsection Section 123(c) in U.P. Revenue Code, 2006 (c)the bhumidhar concerned shall continue to be liable for land j revenue due in respect of such holding for the agricultural year during which the order referred to in sub-section (4) of the said section was made.
