Legal Document View

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
[Cites 0, Cited by 0] [Section 342(1)] [Section 342] [Entire Act]

State of Uttar Pradesh - Subsection

Section 342(1)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)make such other temporary provisions for the purpose of removing any such difficulties as aforesaid as may be specified in the order.