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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Uttar Pradesh - Subsection

Section 65(9) in U.P. Revenue Code Rules, 2016

(9)If the Collector, on making inquiries, is satisfied that the allotment is irregular, he shall cancel the allotment and thereupon the right, title and interest of the allottee and of every other person claiming through him in the land shall cease and the same shall re-vest in the Gram Panchayat.