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 193G] [Entire Act] State of Uttar Pradesh - Subsection Section 193G(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (ii)When the land-holder appears, the amount of compensation due to him shall be paid through a voucher in Z.A. Form 114 or 115, as the case may be.
