Section 157(1)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 157(1)] [Section 157] [Entire Act]

(b)a minor whose father suffers from any of the disqualifications mentioned in Clause (c) or (d) or has died; and]

Legal Document View