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 11 in The U.P. Bhoodan Yagna Rules, 1953 11. The Tahsildar shall maintain a register in the form shown in Appendix V in which grants of parti qadim and Banjar lands granted revenue free for three years shall be entered.
