Section 154(4)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 154(4)] [Section 154] [Entire Act]

State of Uttar Pradesh - Subsection

Section 154(4)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)A registered agreement to sell the land executed on or before 12.9.2003 shall be valid if the sale deed on the basis of such agreement is executed on or before 31.3.2004, irrespective of any time limit provided in the agreement, unless extended by the Collector of the district for reasons to be recorded in writing.

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State of Uttar Pradesh - Subsection

Section 154(4)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950