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 174] [Entire Act] State of Uttar Pradesh - Subsection Section 174(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (a)[ son, son's son, son's son's son, pre-deceased son's widow and [predeceased son's pre-deceased son's widow and unmarried daughter] [Substituted by U.P. Act No. 37 of 1958.] in equal share per stirps :]
