Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 17] [Entire Act]

State of Uttar Pradesh - Section

Section 32 in The U.P. Land Revenue Act, 1901

32. Record-of-rights. -

[There shall be a record-of-rights for each village subject to such exceptions as may be prescribed by rules made under the provisions of Section 234. The record-of-rights shall consist of a register of all persons cultivating or otherwise occupying land specifying the particulars required by Section 55] [Substituted by U.P. Act No. 1 of 1951.]