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 129] [Entire Act] State of Uttar Pradesh - Subsection Section 129(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (2)If objections are filed, the court shall hear and decide them before making any partition of the holding.
