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 79] [Entire Act] State of Uttar Pradesh - Subsection Section 79(1) in U.P. Revenue Code, 2006 (1)A bhumidhar with transferable rights shall, subject to the provisions of this Code, have the right to exclusive possession of all laird of which he is such a bhumidhar and to use it for any purpose whatsoever.
