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 46] [Entire Act] State of Uttar Pradesh - Subsection Section 46(6) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual (6)The owner of the house and his heirs shall not be liable to ejectment on any ground whatsoever.
