Section 137(1)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

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State of Uttar Pradesh - Subsection

Section 137(1)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)that the declaration was obtained by means of an untrue allegation of a fact essential in point of law to justify the grant thereof though such allegation was made in ignorance or inadvertently; and

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State of Uttar Pradesh - Subsection

Section 137(1)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950