Section 130(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 1] [Section 130] [Entire Act]

State of Uttar Pradesh - Subsection

Section 130(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)every person who, immediately before the said date, was sirdar referred to in Clause (a) or Clause (c) of Section 131, as it stood immediately before the said date;

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State of Uttar Pradesh - Subsection

Section 130(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950