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 176] [Entire Act] State of Uttar Pradesh - Subsection Section 176(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (1)A bhumidhar [* * *] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] may sue for [division] [Substituted by U.P. Act No. 37 of 1958.] of his holding.
