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 115U] [Entire Act] State of Uttar Pradesh - Subsection Section 115U(7) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (7)If the building is abandoned or if the owner thereof dies without any heir entitled to succeed, the land or site shall escheat to the State.
