Section 122D(3)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 122D(3)] [Section 122D] [Entire Act]

State of Uttar Pradesh - Subsection

Section 122D(3)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)the allottee is entitled to the possession of such land, the Court may, summarily, evict the accused from such land pending the final determination of the case, and may put the allottee in possession of such land.

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State of Uttar Pradesh - Subsection

Section 122D(3)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950