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 10(3)] [Section 10] [Entire Act] State of Uttar Pradesh - Subsection Section 10(3)(c) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961 (c)the tenure-holder shall, as far as may be possible, be given his proportionate share of inferior and superior classes of land;