Section 36(2)(b) in The United Provinces Estates Act, 1920

[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(2)(b) in The United Provinces Estates Act, 1920

(b)(where permission has been granted under section 23 or section 24) except in so far as the person by whom the declaration is made shall be found not to have been entitled to, and in possession of a permanent, heritable and transferable right in the immovable property included therein or such person was not Competent to contract, or

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State of Uttar Pradesh - Subsection

Section 36(2)(b) in The United Provinces Estates Act, 1920