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 32] [Entire Act] State of Uttar Pradesh - Subsection Section 32(b) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956 (b)every person who immediately before the said date was a sirdar referred to in clause (a) or clause (c) of Section 33, as it stood immediately before the said date;
