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

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

State of Uttar Pradesh - Subsection

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

(c)thirdly, if no person referred to in Clauses (a) and (b) is available, to the resident of a village adjoining the Panchayat area comprising the village where the land is situate.

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State of Uttar Pradesh - Subsection

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