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 125] [Entire Act] State of Uttar Pradesh - Subsection Section 125(f) in U.P. Revenue Code Rules, 2016 (f)That after the expiry of the period of lease, the asami shall deliver possession of the land to the Samiti and the name of the asami shall be expunged from the Khatauni.
