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 90] [Entire Act] State of Uttar Pradesh - Subsection Section 90(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (b)a brief statement of the nature of the claim and the objection, if any, with necessary particulars in respect of the subject thereof;
