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 183B] [Entire Act] State of Uttar Pradesh - Subsection Section 183B(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (a)The pitch of cash rents payable by adhivasis holding land of similar quality and advantages in the vicinity of the land held by the adhivasi.
