Section 198(6)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 8] [Section 198(6)] [Section 198] [Entire Act]

State of Uttar Pradesh - Subsection

Section 198(6)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)in the case of an allotment of land made on or after the said date, before the expiry of a period of [five years from the date of such allotment or lease or up to November 10, 1987, which ever be later] [Ibid.].

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State of Uttar Pradesh - Subsection

Section 198(6)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950