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 40] [Entire Act] State of Uttar Pradesh - Section Section 153 in The U.P. Zamindari Abolition and Land Reforms Act, 1950 153. [ Interest of an asami not transferable. [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] - Except as expressly permitted by this Act, the interest of an asami shall not be transferable.]
