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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Uttar Pradesh - Subsection

Section 55(f) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(f)the fact that the total rights of the intermediary are being acquired and that those rights were held by him in perpetuity while the rights of the thekedar are of a limited character; and