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] [Entire Act] State of Uttar Pradesh - Section Section 234A in The U.P. Zamindari Abolition and Land Reforms Act, 1950 234A. Application of Sections 212-B, 212-C and 229-B to 229-D in the case of an adhivasi. - The provisions of Sections 212-B, 212-C and 229-B to 229-D shall apply to an adhivasi as if he were an asami.
