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 151] [Entire Act] State of Uttar Pradesh - Subsection Section 151(5) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (5)The Assistant Collector, First class may, if he thinks fit, obtain any information from the Gaon Sabha concerned in respect of any transfer referred to in sub-rule (1).
