Section 4(2)(v) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

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State of Uttar Pradesh - Subsection

Section 4(2)(v) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(v)[Suits, applications and proceedings including appeals, references and revisions under Section 180 of the U.P. Tenancy Act, 1939, or of similar nature pending in a civil court, except where the plaintiff is a tenant or where the land was the sir, khudkasht or grove of an intermediary and in which rights have not accrued to the defendant under Section 16 or any other section of the [U.P. Zamindari Abolition and Land Reforms Act, 1950] [Substituted by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.]

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State of Uttar Pradesh - Subsection

Section 4(2)(v) in U.P. Zamindari Abolition and Land Reforms Rules, 1952