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 231] [Entire Act] State of Uttar Pradesh - Subsection Section 231(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (2)When an adhivasi dies his interest in the holding shall in the matter of devolution, be governed by the provisions contained in Section 171 to 175.
