Section 4(2)(iv) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

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State of Uttar Pradesh - Subsection

Section 4(2)(iv) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(iv)Suits, applications or proceedings (including appeals references and revisions) relating to or pending under Sections 15, 16, [* * *] [Deleted by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.], 55, 70, 71, 79, (a) and (b), 80,81,84, 113, 114, 115, 116, 117, 118, 154, 171, 172, 190, 194 and 195 of the U.P. Tenancy Act. 1939, and under Section 175 and 179 of the said Act except those against persons who are asamis of the land referred to in clause (b) of Section 202. [Also suits, applications or proceedings of similar nature against Thekedars.] [Added by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.]

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State of Uttar Pradesh - Subsection

Section 4(2)(iv) in U.P. Zamindari Abolition and Land Reforms Rules, 1952