Section 115S(1)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 115S(1)] [Section 115S] [Entire Act]

State of Uttar Pradesh - Subsection

Section 115S(1)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(b)where any objections are filed-on the auction being confirmed by the Tahsildar or the Collector after the disposal of objection or the appeal as the case may be.

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State of Uttar Pradesh - Subsection

Section 115S(1)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952