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] [Entire Act] State of Uttar Pradesh - Section Section 232A in The U.P. Zamindari Abolition and Land Reforms Act, 1950 232A. [ Rights of an adhivasi for ejectment under Section 209. [Added by U.P. Act No. 20 of 1954.] - The provisions of Section 209 shall mutatis mutandis apply to an adhivasi as if he were an asami.]
