Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 48B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 48B(2) in U.P Consolidation of Holdings Act, 1953

(2)Where change of possession cannot be affected by mutual arrangement, the Assistant Consolidation Officer shall effect delivery of possession to such tenure-holders and Land Management Committee in accordance with the provisions of Section 28.