Section 122C(9) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(9)[ In Rule 115-L of the U.P. Zamindari Abolition and Land Reforms Rules, 1952, sub-rule (2) shall be deemed always to have been omitted.] [Inserted by U.P. Act No. 35 of 1976]
