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 179A] [Entire Act] State of Uttar Pradesh - Subsection Section 179A(e) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (e)the use to which the land was put prior to cultivation or plantation of grove and the period of such use.
