Section 157(1)(e) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 157(1)] [Section 157] [Entire Act]

State of Uttar Pradesh - Subsection

Section 157(1)(e) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(e)[ prosecuting studies in a [recognised educational institution] [Substituted by U.P. Act No. 20 of 1954.] and does not exceed 25 years in age and whose father suffers from any of the disqualifications mentioned in Clause (c) or (d) or has died];

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 157(1)(e) in The U.P. Zamindari Abolition and Land Reforms Act, 1950