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 38] [Entire Act] State of Uttar Pradesh - Subsection Section 38(5) in U.P. Revenue Code Rules, 2016 (5)If a Kisan Bahi is lost, damaged or mutilated, the revenue officer referred to in sub-rule (1) may issue a duplicate Kisan Bahi to the tenure-holder on his paying Rs.20/- as fee.
