Section 100B(1)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 100B(1)] [Section 100B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 100B(1)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(c)which immediately preceding the date of vesting, had the right to realise land revenue in respect of land in any estate which has vested in the State under this Act, as assignee or grantee thereof,

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State of Uttar Pradesh - Subsection

Section 100B(1)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950