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 213 in U.P. Zamindari Abolition and Land Reforms Rules, 1952 213. [ [Substituted by Notification U.O. No. 241/I-A-122-D-57, dated 01.03.1961.] Any sum collected in excess of the proper demand may be refunded by the District Officer either suo motu or on application of the person concerned.]
