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[Cites 0, Cited by 0] [Section 210] [Entire Act]

State of Uttar Pradesh - Subsection

Section 210(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(a)where the land forms pail of the holding of a bhumidhar with transferable rights, become a bhumidhar with a transferable rights of such land and the right, title and interest of an asami, if any, in such land shall be extinguished;