Section 198(1)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 1] [Section 198(1)] [Section 198] [Entire Act]

State of Uttar Pradesh - Subsection

Section 198(1)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(a)[ landless widow, sons, unmarried daughters or parents residing in the circle of a person who has lost his life by enemy action while in active service in the Armed Forces of the Union;] [Substituted by U.P Act No. 30 of 1975.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 198(1)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950