Section 208F(1)(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 208F(1)] [Section 208F] [Entire Act]

State of Uttar Pradesh - Subsection

Section 208F(1)(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(a)that the certificate was obtained fraudulently by the making of a false suggestion or by concealment of something material to the case or by means of an untrue allegation of a fact though such allegation was made in ignorance or inadvertently; and

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State of Uttar Pradesh - Subsection

Section 208F(1)(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952