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 2] [Entire Act] State of Uttar Pradesh - Section Section 199 in The U.P. Zamindari Abolition and Land Reforms Act, 1950 199. [ Eviction of bhumidhar. [Sections 199 to 201 Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] - No bhumidhar shall be liable to ejectment from his holding except as provided in this Act.
