Section 24(2)(c) in The U.P. Government Estates Thekedari Abolition Rules, 1960

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(2)(c) in The U.P. Government Estates Thekedari Abolition Rules, 1960

(c)he shall have the right to use the building and the area appurtenant thereto for any purpose whatsoever subject to the existing rights of easement;

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State of Uttar Pradesh - Subsection

Section 24(2)(c) in The U.P. Government Estates Thekedari Abolition Rules, 1960