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 157AA] [Entire Act] State of Uttar Pradesh - Subsection Section 157AA(4) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (4)No transfer under this sections shall lie made except with the previous approval of the Assistant Collector concerned.
