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State of Uttar Pradesh - Section

Section 86 in U.P. Revenue Code, 2006

86. Extinction of interest of bhumidhar with non-transferable rights or asami.

- Where a bhumidhar with non-transferable rights or an asami has been ejected from any holding or part thereof in accordance with Section 85, all rights and interest of such bhumidhar or asami in such holding or part together with any improvements made therein shall stand extinguished.