Section 167(1)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 1] [Section 167(1)] [Section 167] [Entire Act]

State of Uttar Pradesh - Subsection

Section 167(1)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(c)the transferee may remove other moveable property or the materials of any immovable property existing on such land on the date of transfer within such time as may be prescribed.

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State of Uttar Pradesh - Subsection

Section 167(1)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950