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

(c)(where permission has been granted under section 25) unless such person shall be found not to have been entitled to, and in possession of, the settled estated at the date of the application under that section, or the declaration sought to be revoked was irrevocable.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

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