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 104] [Entire Act] State of Uttar Pradesh - Section Section 166 in The U.P. Zamindari Abolition and Land Reforms Act, 1950 166. [ [Substituted by U.P. Act No. 20 of 1982 (w.e.f. 03.06.1981).] Every transfer made in contravention of the provisions of this Act, shall be void.]
