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 17] [Entire Act] State of Uttar Pradesh - Subsection Section 17(5) in U.P. Area Development Act, 1976 (5)The realignment and change in the land holdings so made shall have effect notwithstanding any thing inconsistent therewith contained in any other enactment and shall be duly mutated in the record-of-rights.
