Section 131(1)(e) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 131(1)] [Section 131] [Entire Act]

State of Uttar Pradesh - Subsection

Section 131(1)(e) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(e)Plots which are in the separate possession of a tenure-holder shall, as far as possible be allotted to such tenure-holder if they are not in excess of his share.

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State of Uttar Pradesh - Subsection

Section 131(1)(e) in U.P. Zamindari Abolition and Land Reforms Rules, 1952