Section 128(2)(e) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

State of Uttar Pradesh - Subsection

Section 128(2)(e) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(e)the procedure for allotment of land under Section 112-C;

(ee)the terms and conditions on which land allotted under Section 122-C or land referred to in Section 123 shall be held;