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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Uttar Pradesh - Subsection

Section 87(2) in U.P. Revenue Code, 2006

(2)Where the right, title or interest of any tenure holder in any holding or part is extinguished under or in accordance with the provisions of this Code, he shall not be entitled to remove or appropriate any improvement made by him under sub-section (1).Transfers