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State of Uttar Pradesh - Section

Section 205 in The U.P. Zamindari Abolition and Land Reforms Act, 1950

205. Consequences of ejectment under Section 202.

- Where an asami has been ejected from his holding on the ground mentioned in Clause (f) (i) of Section 202, the land-holder shall not grant a lease thereof to any person within two years of the date of ejectment.