Section 19(1) in U.P Consolidation of Holdings Act, 1953

[Cites 0, Cited by 24] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(1) in U.P Consolidation of Holdings Act, 1953

(1)to the tenure-holder -

(i)for trees, wells and other improvements, originally held by him and allotted to another tenure-holder, and

(ii)for land contributed by him for public purposes;