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 229B] [Entire Act] State of Uttar Pradesh - Subsection Section 229B(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (2)In any suit under sub-section (1) any other person claiming to hold as asami under the land-holder shall be impleaded as defendant.
