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

(b)the dues cannot be recovered as arrears of land revenue and the defaulter has no property from which the arrears can be realized or the recovery would cause undue hardship to the defaulter in the special circumstances of the case.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

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