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 86A] [Entire Act] State of Uttar Pradesh - Subsection Section 86A(g) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (g)whether any stop payment and enquiry advice, in R.G. Form 11, has been received and entered in R.G Form 13-A.]
