Section 42(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(a)the whole of the gross assets entered in the statement under Section 38 in respect of any mahal or part or parts thereof to which he may be entitled exclusively; and

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State of Uttar Pradesh - Subsection

Section 42(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950