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] [Entire Act] State of Uttar Pradesh - Section Section 81 in U.P. Children Act, 1951 81. Saving of jurisdiction of Civil Courts. - Nothing in this Act shall be construed to affect, or in anyway derogate from, the jurisdiction or authority of the court as defined in sub-section (5) of section 4 of the Guardian and Wards Act, 1890.
