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 33 in U.P. Zamindari Abolition and Land Reforms Rules, 1952 33. Section 39(d). - The average of four years' annual income from the rents of building sites in a mahal shall also be tabulated in Z A. Form 22.
