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[Cites 0, Cited by 2] [Section 194] [Entire Act]

State of Uttar Pradesh - Subsection

Section 194(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(c)the land being land falling in any of the classes mentioned in Section 132, was held by an asami and the asami has been ejected or his interest therein have otherwise extinguished under the provisions of this Act.