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 226] [Entire Act] State of Uttar Pradesh - Subsection Section 226(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (2)The coupon 'B' shall not be filled in by the Amin, the receipt and coupon shall both be given to the payer and counterfoil shall be retained by the Amin]
