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[Cites 0, Cited by 0] [Section 1st(3)] [Section 1st] [Entire Act]

State of Uttar Pradesh - Subsection

Section 1st(3)(a) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

(a)the lessee shall have hereditary rights in the land and inheritance shall be governed by the provisions of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 as applicable to the sirdars;