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 286A] [Entire Act] State of Uttar Pradesh - Subsection Section 286A(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (2)bear a certificate that the arrear was duly demanded from the defaulter who had failed to discharge it;
