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 10] [Entire Act] State of Uttar Pradesh - Subsection Section 10(2) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956 (2)The Settlement Officer shall, in the prescribed manner, inform the zamindars as well as the tenants of the holdings of the rent determined under sub-section (1).
