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 50A] [Entire Act] State of Uttar Pradesh - Subsection Section 50A(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (1)A District Judge may transfer to any Civil Judge under his administrative control any appeal under Section 50 from the order of Compensation Officer pending before him.
