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 26] [Entire Act] State of Uttar Pradesh - Section Section 16 in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (16)"legal representative" has the meaning assigned to it in the Code of Civil Procedure, 1908 (V of 1908);
