Section 167(1)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 1] [Section 167(1)] [Section 167] [Entire Act]

State of Uttar Pradesh - Subsection

Section 167(1)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(a)the subject-matter of transfer shall with effect from the date of transfer, be deemed to have vested in the State Government free from all encumbrances;

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State of Uttar Pradesh - Subsection

Section 167(1)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950