Section 214B(3)(d) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 214B(3)] [Section 214B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 214B(3)(d) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(d)the female tenure-holders having inherited from father in one village and from husband in another, in order to fix the identity of the same person, whose name is recorded with reference to her father at one place and with reference to the husband at another.

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State of Uttar Pradesh - Subsection

Section 214B(3)(d) in U.P. Zamindari Abolition and Land Reforms Rules, 1952