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 33] [Entire Act] State of Uttar Pradesh - Subsection Section 33(a) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956 (a)every person admitted as a sirdar of any vacant land before the date of commencement of the Uttar Pradesh Land Laws (Amendment) Act, 1977;
