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[Cites 0, Cited by 0] [Section 176A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 176A(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(2)It shall be lawful for the Assistant Collector-in-charge of the Sub-Division to determine at any time the lease in favour of an asami and upon such determination, the asami shall not be entitled to any compensation.