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 110B] [Entire Act] State of Uttar Pradesh - Subsection Section 110B(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (a)Suit under Sections 59 to 61 and 183 of the U.P. Tenancy Act, 1939 in which cause of action accrued before the date of vesting.
