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 107] [Entire Act] State of Uttar Pradesh - Subsection Section 107(2) in U.P. Revenue Code, 2006 (2)In relation to a bhumidhar with transferable rights belonging to a scheduled caste or scheduled tribe, the provisions of Sections 98 and 99 shall apply to the making of bequests as they apply to transfer during life time.
