Section 198(6)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 2] [Section 198(6)] [Section 198] [Entire Act]

State of Uttar Pradesh - Subsection

Section 198(6)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(a)in the case of an allotment of land made before November 10, 1980, (hereinafter referred to as the said date), before the expiry of a period of [seven years] [Substituted by U.P. Act No. 24 of 1986 and shall be deemed always to have been substituted.] from the said date; and

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State of Uttar Pradesh - Subsection

Section 198(6)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950