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 240L in The U.P. Zamindari Abolition and Land Reforms Act, 1950 240L. Provisions of this chapter not to apply to evacuee property. - Nothing contained in this chapter shall apply to evacuee property.
