Section 144(2)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 144(2)] [Section 144] [Entire Act]

State of Uttar Pradesh - Subsection

Section 144(2)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)if he holds it under any contract or lease which is not inconsistent with any of the provisions of this chapter, be entitled to the rights in the land determined in accordance with the provisions thereof.

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State of Uttar Pradesh - Subsection

Section 144(2)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950