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 177A] [Entire Act] State of Uttar Pradesh - Subsection Section 177A(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (b)in other cases, be deemed to be sirdars, liable to pay land revenue at an amount equal to the amount computed at hereditary rates.
