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 1] [Section 122C] [Entire Act] State of Uttar Pradesh - Subsection Section 122C(5) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (5)Any land allotted under this section shall be held by the allottee on such terms and conditions as may be prescribed.
