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State of Uttar Pradesh - Section

Section 1 in Rules Under the United Provided Provinces Encumbered Estates Act, 1934

1. [Section 4].

- A landlord applying under section 4 shall attach to his application a certified extract from the most recent knewat of all the mahals in which his landed property lies, showing the nature and extent of his proprietary rights in these mahals and whether his land is "protected" land or not.