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] [Entire Act] State of Uttar Pradesh - Section Section 96G in U.P. Zamindari Abolition and Land Reforms Rules, 1952 96G. The Rehabilitation Grants Officer shall also maintain a register in R. G. Form 34 for entry of voucher issued in R.G. Form 33.]
