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 133] [Entire Act] State of Uttar Pradesh - Subsection Section 133(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (a)[ every person who, as a consequence of the acquisition of estates, becomes an asami under Sections 11, 13 or 21;] [Substituted by U.P. Act No. 37 of 1958.]
