Section 167(1)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 167(1)] [Section 167] [Entire Act]

State of Uttar Pradesh - Subsection

Section 167(1)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)the trees, crops and wells existing on the land on the date of transfer shall, with effect from the said date, be deemed to have vested in the State Government free from all encumbrances; and

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State of Uttar Pradesh - Subsection

Section 167(1)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950