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 122] [Entire Act] State of Uttar Pradesh - Subsection Section 122(6) in U.P. Revenue Code, 2006 (6)Nothing in this section shall apply to any holding held by a bhumidhar in whose favour a declaration has been made under Section 80 where such declaration continues to be in force.
