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 61] [Entire Act] State of Uttar Pradesh - Subsection Section 61(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (1)Except as provided by or under this Act, no correction shall be made in the Compensation Assessment Roll after it has become final.
