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 93] [Entire Act] State of Uttar Pradesh - Subsection Section 93(h) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (h)the land revenue assessed or deemed to be assessed in respect of estates falling in sub-clauses (i) and (ii) of Clause (g).
