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 54(2)] [Section 54] [Entire Act] State of Uttar Pradesh - Subsection Section 54(2)(m) in U.P Consolidation of Holdings Act, 1953 (m)the procedure and the manner for determination of compensation to be paid to, or recovered from any person under this Act;