Section 82(2)(c) in U.P. Revenue Code, 2006

[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Uttar Pradesh - Subsection

Section 82(2)(c) in U.P. Revenue Code, 2006

(c)where the land is in possession of any person other than the bhumidhar thereof on the basis of a contract or lease, and the terms of such contract or lease are inconsistent with the provisions of this Code, such contract or lease shall to the extent of the inconsistency, become void and the person in possession shall be liable to ejectment on the suit of the bhumidhar :

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 82(2)(c) in U.P. Revenue Code, 2006