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State of Uttar Pradesh - Section

Section 115I in U.P. Zamindari Abolition and Land Reforms Rules, 1952

115I. [ Section 198. [Substituted by Notification No. 950-RS/I-A-1061(7)-1958, dated 13.03.1957.]

- The provisions of Rules 115-D to 115-G shall mutatis mutandis apply to the proceedings for ejectment of the allottee referred to in sub section (3) of Section 198, or any person claiming through him who retains possession of the land, allotment whereof has been cancelled by the Assistant Collector in charge of the Sub-Division under sub-section (2) of Section 198.]