Section 152(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 1] [Section 152] [Entire Act]

State of Uttar Pradesh - Subsection

Section 152(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(2)Except otherwise expressly permitted by this Act or any other law for the time being in force, the interest of a bhumidhar with non-transferable rights shall not be transferable.

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State of Uttar Pradesh - Subsection

Section 152(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950