Section 48A(2)(b) in U.P Consolidation of Holdings Act, 1953

[Cites 0, Cited by 0] [Section 48A(2)] [Section 48A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 48A(2)(b) in U.P Consolidation of Holdings Act, 1953

(b)in lieu of such lands, corresponding lands shall be included in holdings which are vested in the Custodian as evacuee property, and such lands shall, on and from the date of the coming into force of the Consolidation Scheme, be deemed to be evacuee property declared as such within the meaning of the aforesaid Act and be vested in the Custodian and the provisions of the said Act shall thereupon apply, so far as may be, in relation to such lands.]

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State of Uttar Pradesh - Subsection

Section 48A(2)(b) in U.P Consolidation of Holdings Act, 1953