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 187A] [Entire Act] State of Uttar Pradesh - Subsection Section 187A(7) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (7)An appeal against the orders of the Collector under sub-section (4) or (5) directing the land to be let to an asami shall he to the Commissioner.]
