Section 144(2)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 144(2)] [Section 144] [Entire Act]

State of Uttar Pradesh - Subsection

Section 144(2)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(a)if he holds it under any contract or lease which is inconsistent with any of the provisions of this chapter, be deemed to be an occupant liable to ejectment under Section 209; and

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State of Uttar Pradesh - Subsection

Section 144(2)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950