Section 198(9)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 198(9)] [Section 198] [Entire Act]

State of Uttar Pradesh - Subsection

Section 198(9)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)the proceedings, if any, pending on the said date before the Collector or any other Court or authority for the cancellation of the allotment or lease of such land, shall abate.]

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State of Uttar Pradesh - Subsection

Section 198(9)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950