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 110] [Entire Act] State of Uttar Pradesh - Subsection Section 110(a) in U.P. Revenue Code, 2006 (a)son, unmarried daughter, son's son and unmarried daughter, son's son's son and unmarried daughter, predeceased son's widow, and predeceased son's predeceased son's widow, in equal shares as per stirpes:
