Legal Document View

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
[Cites 0, Cited by 0] [Section 114(1)] [Section 114] [Entire Act]

State of Uttar Pradesh - Subsection

Section 114(1)(e) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(e)One Divisional Gaon Sabha Panel Lawyer (Revenue) at each divisional headquarters for the courts of the Commissioner and the Additional Commissioner. He will represent all the Gaon Sabhas in the division.