Section 187A(3)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 187A(3)] [Section 187A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 187A(3)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(a)that the land was used for a purpose connected with agriculture, horticulture or animal husbandry which includes pisciculture and poultry farming within the period mentioned in sub-section (1);

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State of Uttar Pradesh - Subsection

Section 187A(3)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950