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 1] [Entire Act] State of Uttar Pradesh - Section Section 19 in U.P. Zamindari Abolition and Land Reforms Rules, 1952 19. No order passed under Rule 16 shall debar any person from establishing his rights in a court of competent jurisdiction.
