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[Cites 0, Cited by 0] [Section 198A(3)] [Section 198A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 198A(3)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(a)the accused is in occupation of the land to which such proceeding relates, in contravention of the provisions of this Act; and