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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Uttar Pradesh - Subsection

Section 120(2) in U.P. Revenue Code, 2006

(2)Where any land is so surrendered -
(a)by an asami, his right, title or interest in such land shall be deemed to have been extinguished from the date of such surrender,
(b)by a bhumidhar, the right, title and interest of such bhumidhar and of every other person claiming through him in such holding or its part shall be deemed to have been extinguished from the said date.