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 210] [Entire Act] State of Uttar Pradesh - Subsection Section 210(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (c)where the land forms part of the holding of an asami on behalf of the Gaon Sabha, become an asami of the holding from year to year.]
