Section 203(1)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

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State of Uttar Pradesh - Subsection

Section 203(1)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(a)if [* * *] [Omitted by U.P. Act No. 16 of 1953 (w.e.f. 01.07.1952).] the amount due from the judgment-debtor is equal to or greater than the value of such crops or trees, the Court shall deliver the possession of the land with the crops, and the trees to the [Gaon Sabha] [Substituted by U.P Act No. 33 of 1961.] or the land-holder as the case may be and all rights of the judgment-debtor in or upon such crops or trees shall pass to the decree-holder;

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State of Uttar Pradesh - Subsection

Section 203(1)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950