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 159B] [Entire Act] State of Uttar Pradesh - Subsection Section 159B(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (b)a co-tenure-holder, who is an asami in the circle but does not hold any land as bhumidhar other than his interest in the holding in suit; and
