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

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State of Uttar Pradesh - Subsection

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

(a)lands, which are vested as evacuee property in the Custodian under the provision of the Administration of Evacuee Property Act, 1950, are included in holdings which are not vested in the Custodian as evacuee property, such lands shall, on and from the date of the coming into force of the consolidation scheme, cease to be so vested in the Custodian, and the provisions of the said Act shall thereupon cease to apply in relation thereto; and

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State of Uttar Pradesh - Subsection

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