Section 115T in U.P. Zamindari Abolition and Land Reforms Rules, 1952
115T. [ [Substituted by Notification No. 192/12-1(4)/RZ-Rajaswa, dated 17.12.1973.]
Where any person referred to in sub-section (3) of Section 112-C has built a house on any land vested in the Gaon Sabha, not being land reserved for any public purpose and such house exists on the twenty-fourth day of May, 1971, the site of such house shall be held by the owner of the house on terms and conditions prescribed in Rule 115-R.]
