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 12] [Entire Act] State of Uttar Pradesh - Subsection Section 12(d) in The United Provinces Acquisition of Property (Flood Relief) Rules, 1949 (d)the amount of compensation claimed by the objector or objectors and the ground on which such amount shall be calculated.
