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 13] [Entire Act] State of Uttar Pradesh - Section Section 23 in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (23)"religious purpose" includes a purpose connected with religious worship, teaching or service or with the performance of religious rites;
