Section 27(4)(i) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

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State of Uttar Pradesh - Subsection

Section 27(4)(i) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(i)cancel the settlement and the lease, if any and thereupon, notwithstanding anything contained in any other law or in any instrument, the rights, title and interest of the person in whose favour such settlement was made or lease executed or any person claiming through him in such land shall cease, and such land shall revert to the State Government; and

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State of Uttar Pradesh - Subsection

Section 27(4)(i) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960