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 25] [Entire Act] State of Uttar Pradesh - Subsection Section 25(m) in The U.P. Debt Relief Act, 1977 (m)any compensation payable on account of partition or division of property or any compensation referred to in Section 29-A of the Uttar Pradesh Consolidation of Holdings Act, 1953 ;
