Section 128(2)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

State of Uttar Pradesh - Subsection

Section 128(2)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(c)[ the procedure for recovery of compensation or possession of the land together with damages:] [Inserted by U.P. Act No. 35 of 1976 and shall be deemed always to have been inserted.]

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State of Uttar Pradesh - Subsection

Section 128(2)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950