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 12] [Entire Act] State of Uttar Pradesh - Subsection Section 12(4) in U.P. Area Development Act, 1976 (4)to acquire and hold such movable and immovable property as it may deem necessary, and subject to such limitations as may be prescribed, lease, sell or otherwise transfer such properly;
