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 5] [Section 330] [Entire Act] State of Uttar Pradesh - Subsection Section 330(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (c)[ the assessment or collection of land revenue under Chapter X or the recovery of any sum of money recoverable as arrears of land revenue.]
