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 88] [Entire Act] State of Uttar Pradesh - Subsection Section 88(2) in U.P. Revenue Code, 2006 (2)Save as otherwise expressly provided by this Code or any other law for the time being in force the interest of a bhumidhar with non-transferable rights or an asami in any holding shall not be transferable.
