Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 240B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 240B(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(c)all arrears of revenue in respect of the land referred to in Section 240-A and due from the land-holder for any period to the appointed date shall continue to he recoverable from such land-holder;