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 19(2)] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(2)(e) in U.P Consolidation of Holdings Act, 1953

(e)every tenure-holder is, as far as possible, allotted a compact area at the place where he holds the largest part of his holding :