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 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(1A) in U.P Consolidation of Holdings Act, 1953 (1A)[ 'chak' means the parcel of land allotted to a tenure-holder on consolidation] [Added by U.P. Act No. 8 of 1963.];
