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[Cites 0, Cited by 0] [Section 198(7)] [Section 198] [Entire Act]

State of Uttar Pradesh - Subsection

Section 198(7)(i) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(i)the right, title and interest of the allottee or lessee or any other person claiming through him in such land shall case and the land shall revert to the Gaon Sabha;