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[Cites 0, Cited by 0] [Section 212A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 212A(4) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(4)Where the person does not appear in pursuance of the notice under subsection (3) or if he appears but does not contest the notice, the Collector may make an order for his ejectment from the land.