Section 230(2)(d) in U.P. Revenue Code, 2006

[Cites 0, Cited by 0] [Section 230(2)] [Section 230] [Entire Act]

State of Uttar Pradesh - Subsection

Section 230(2)(d) in U.P. Revenue Code, 2006

(d)the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title or obligation or liability already acquired, accrued or incurred (including, in particular, the vesting in title State of all estates and the cessation of all rights, title and interest of all intermediaries therein), or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt penalty, obligation, liability, claim or demand, or any indemnity already granted or the proof of any past act or thing; or

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State of Uttar Pradesh - Subsection

Section 230(2)(d) in U.P. Revenue Code, 2006