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 176] [Entire Act] State of Uttar Pradesh - Subsection Section 176(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (2)To every such suit the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] concerned shall be made a party.
