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 12(2)] [Section 12] [Entire Act] State of Uttar Pradesh - Subsection Section 12(2)(a) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960 (a)the Prescribed Authority shall have regard to the compactness of the land to be included in the ceiling area applicable to the tenure-holder;