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 56] [Entire Act]

State of Uttar Pradesh - Subsection

Section 56(3) in U.P. Revenue Code, 2006

(3)All trees in abadi or in any unoccupied land belonging to or held by any person immediately before the date of commencement of the Code shall continue to belong to such person and be held subject to any other law for the time being in force and to any rules under this Code.