Section 15(1)(b) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(1)(b) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(b)to remove any other property belonging to such person and existing on such land within such period, not being less than twenty-one days from the date of the order, as the Collector may fix in this behalf.

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State of Uttar Pradesh - Subsection

Section 15(1)(b) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960