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 32] [Entire Act] State of Uttar Pradesh - Section Section 7 in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (7)"Decree" has the meaning assigned to it in the Code of Civil Procedure, 1908 (V of 1908);
