Section 143D(2)(i) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 143D(2)] [Section 143D] [Entire Act]

State of Uttar Pradesh - Subsection

Section 143D(2)(i) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(i)the transfer or bequeath as the case may be, of the land was not possible in favour of a person belonging to a.Scheduled Caste or Scheduled Tribe; and

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State of Uttar Pradesh - Subsection

Section 143D(2)(i) in U.P. Zamindari Abolition and Land Reforms Rules, 1952