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 195] [Entire Act] State of Uttar Pradesh - Subsection Section 195(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (c)the land has come into the possession of [Land Management Committee] [Substituted by U.P Act No. 37 of 1958.] under Section 194 or under any other provisions of this Act.
