Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 205HH] [Entire Act]

State of Uttar Pradesh - Subsection

Section 205HH(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(3)The Board shall cause copies of the full report, the review and the Board's order to be laid open for public inspection at the Collectorate, the Tahsil and the Settlement Officer and shall also make printed copies of full report available for sale to the public at the Settlement Officer and at the Government Press.