Section 180C(2)(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 180C(2)] [Section 180C] [Entire Act]

State of Uttar Pradesh - Subsection

Section 180C(2)(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(a)that there has been no negligence or misconduct on the part of the office bearers or the members of the Land Management Committee or the local authority, as the case may be, on account of which the dues could not be recovered; and

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State of Uttar Pradesh - Subsection

Section 180C(2)(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952