Section 203(1)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 203(1)] [Section 203] [Entire Act]

State of Uttar Pradesh - Subsection

Section 203(1)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)if [* * *] [Omitted by U.P Act No. 16 of 1953 (w.e.f. 01.07.1952).] the amount due from the judgment-debtor is less than the value of such crops or trees; and-

(i)the [Gaon Sabha] [Substituted by U.P Act No. 33 of 1961.] or the land-holder pays the different between such amount and the value to the judgment-debtor, the Court shall deliver the possession of the holding to the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] or land-holder concerned and all rights of the judgment-debtor in such crops or trees shall pass to decree-holder;

(ii)the [Gaon Sabha] [Substituted by U.P. Act No. 33 of 1961.] or the land-holder does not pay such difference, the judgment-debtor shall have a right of tending, gathering or removing such crops or trees or fruits of such trees until such crops or trees have been gathered and removed or die or are cut down as the case may be, paying such compensation for the use and occupation of land as the Court may fix.

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State of Uttar Pradesh - Subsection

Section 203(1)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950