Section 157BB(2)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 157BB(2)] [Section 157BB] [Entire Act]

State of Uttar Pradesh - Subsection

Section 157BB(2)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)secondly, if no person referred to in Clause (a) is available, to the resident of any other village within the Panchayat area comprising the village where the land is situate; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 157BB(2)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950