Section 208F(1)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 208F(1)] [Section 208F] [Entire Act]

State of Uttar Pradesh - Subsection

Section 208F(1)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(b)that a decree or order passed by a Competent Court in a suit or other proceeding with respect to the holding for which certificate has been granted shows that the holder was not entitled to the certificate aforesaid.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 208F(1)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952