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 229D] [Entire Act] State of Uttar Pradesh - Subsection Section 229D(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (2)[ Nothing in sub-section (1) shall apply to a suit filed under sub-section (4-D) of Section 122-B.] [Added by U.P. Act No. 20 of 1982.]
