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 56] [Entire Act] State of Uttar Pradesh - Subsection Section 56(a) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual (a)the allottee as well as his heirs shall have a heritable interest in the land or site so allotted ;
