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 41(2)] [Section 41] [Entire Act] State of Uttar Pradesh - Subsection Section 41(2)(b) in The U.P. Land Revenue Act, 1901 (b)in the second case, shall put the person so dispossessed in possession ; and shall then fix the boundary accordingly.