Section 115R(2)(e) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 115R(2)] [Section 115R] [Entire Act]

State of Uttar Pradesh - Subsection

Section 115R(2)(e) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(e)if the building is abandoned or if the owner thereof dies without any heir entitled to succeed the land or site and the building shall vest in the Gaon Sabha.

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State of Uttar Pradesh - Subsection

Section 115R(2)(e) in U.P. Zamindari Abolition and Land Reforms Rules, 1952