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 1st] [Entire Act] State of Uttar Pradesh - Subsection Section 1st(4) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961 (4)If the lessee commits a breach of any terms and conditions of the lease, the settlement or the lease shall determine and the land shall revert to the State Government.
