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 1] [Section 152] [Entire Act] State of Uttar Pradesh - Subsection Section 152(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (1)The interest of a bhumidhar with transferable rights shall subject to the conditions hereinafter contained, be transferable.
