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 37] [Entire Act] State of Uttar Pradesh - Section Section 168A in The U.P. Zamindari Abolition and Land Reforms Act, 1950 168A. Transfer of fragments. - [* * *] [Omitted by U.P. Act No. 27 of 2004 (w.e.f. 23.08.2004).]Devolution
