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 5] [Entire Act] State of Uttar Pradesh - Subsection Section 5(29) in U.P. Revenue Code (Amendment) Act, 2016 (29)'Minjumla number' means a shajra number denoting a component part of a field which has theoretically been partitioned but physically has not been partitioned.".
