Section 137(1)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 137(1)] [Section 137] [Entire Act]

State of Uttar Pradesh - Subsection

Section 137(1)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(c)that a decree or order passed by a Competent Court in a suit or other proceedings with respect to the holding for which declaration was made shows that the applicant was not entitled thereto.

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State of Uttar Pradesh - Subsection

Section 137(1)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950