Section 65(3)(b) in U.P. Revenue Code, 2006

[Cites 0, Cited by 0] [Section 65(3)] [Section 65] [Entire Act]

State of Uttar Pradesh - Subsection

Section 65(3)(b) in U.P. Revenue Code, 2006

(b)the allottee is entitled to the possession of such land, the Court may, summarily, evict the accused from such land pending the final determination of the case, and may put the allottee in possession of such land.

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State of Uttar Pradesh - Subsection

Section 65(3)(b) in U.P. Revenue Code, 2006