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] [Section 186] [Entire Act] State of Uttar Pradesh - Subsection Section 186(5) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (5)[ If the [bhumidhar with non-transferable rights] [Added by U.P. Act No. 37 of 1958.] or asami appears to contest the notice, the Tehsildar shall drop the proceedings.]
