Section 171(2)(e) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 171(2)] [Section 171] [Entire Act]

State of Uttar Pradesh - Subsection

Section 171(2)(e) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(e)brother and unmarried sister being respectively the son and the daughter of the same father as the deceased; and son of a predeceased brother, the predeceased brother having been the son of the same father as the deceased;

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State of Uttar Pradesh - Subsection

Section 171(2)(e) in The U.P. Zamindari Abolition and Land Reforms Act, 1950