Section 187A(3)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 187A(3)] [Section 187A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 187A(3)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(c)that he shall, within six months next following the date of service of the notice mentioned in sub-section (1) use the land for a purpose connected with agriculture, horticulture or animal husbandry, which includes pisciculture and poultry farming or obtain a declaration under Section 143.

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State of Uttar Pradesh - Subsection

Section 187A(3)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950