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 1] [Section 189] [Entire Act] State of Uttar Pradesh - Subsection Section 189(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (c)when he has been deprived of possession and his right to recover possession is barred by limitation.
