Section 176(3)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Section 176(3)] [Section 176] [Entire Act]

State of Uttar Pradesh - Subsection

Section 176(3)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(b)a certificate from the Lekhpal concerned to the effect that the particulars of the land mentioned in the list are correct, and that the admission to the land is in accordance with the provisions of the Act and the Rules.

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State of Uttar Pradesh - Subsection

Section 176(3)(b) in U.P. Zamindari Abolition and Land Reforms Rules, 1952