Section 212B(1)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 212B(1)] [Section 212B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 212B(1)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)any person admitted to or allowed to retain possession of the land by such landholder or person whether as an adhivasi, as asami or otherwise, may sue the person so ejecting him or keeping him out of possession,

(i)for possession of the land; and

(ii)for compensation for wrongful dispossession :

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State of Uttar Pradesh - Subsection

Section 212B(1)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950