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 189] [Entire Act] State of Uttar Pradesh - Subsection Section 189(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (b)when the land comprised in the holding has been acquired under any law for the time being in force relating to the acquisition of land; or
