Section 198A(3)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 198A(3)] [Section 198A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 198A(3)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)the allottee or lessee, as the case may be, is entitled to the possession of such land, the Court may summarily evict the accused from such land pending the final determination of the case and may put the allottee or lessee, as the case may be, in possession of such land.

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State of Uttar Pradesh - Subsection

Section 198A(3)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950