Section 240H(2)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 1] [Section 240H(2)] [Section 240H] [Entire Act]

State of Uttar Pradesh - Subsection

Section 240H(2)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(a)is that the land is not land referred to in sub-section (1) of Section 240-A the Compensation Officer shall frame an issue to that effect and refer it for disposal to the Court which would have jurisdiction to decide a suit under Section 229-B read with Section 234-A in respect of the land and thereupon all the provisions relating to the hearing and disposal of such suits shall apply to the reference as if it were suit;

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State of Uttar Pradesh - Subsection

Section 240H(2)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950