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 207 in U.P. Zamindari Abolition and Land Reforms Rules, 1952 207. [ Section 294(1)(d). [Substituted by Notification No. 3036-RZ/I-A-610-60, dated 26.12.1960.] - Land Revenue shall be payable in instalments and on dates as mentioned in Appendix I or on dates as may be prescribed from time to time by Government or by the authority to whom power in this respect may be delegated.]
