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[Cites 0, Cited by 0] [Section 198(9)] [Section 198] [Entire Act]

State of Uttar Pradesh - Subsection

Section 198(9)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(a)the allottee or lessee shall be deemed to be an asami of such land and shall be deemed to be holding the same from year to year and the allotment or lease of the land to the extent mentioned above shall not be deemed to be irregular for the purposes of sub-section (4);