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] [Entire Act] State of Uttar Pradesh - Section Section 28 in U.P. Zamindari Abolition and Land Reforms Rules, 1952 28. After making entries in Columns 1 to 7 of both the abovementioned statements for the whole mahal, the rent will be calculated in accordance with the provisions of Section 39.
