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 342] [Entire Act] State of Uttar Pradesh - Subsection Section 342(3) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (3)An Order made under this section shall be laid before both Houses of the State Legislature as soon as may be after it is made.
