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[Cites 0, Cited by 1] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(a) in U.P Consolidation of Holdings Act, 1953

(a)the rights, title, interest and liabilities -
(i)of the tenure-holder entering, or deemed to have entered into possession, and
(ii)of the former tenure-holder of the plots comprising the chak, in their respective original holdings shall cease; and