Section 286A(1)(d) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 286A(1)] [Section 286A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 286A(1)(d) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(d)confer upon the receiver all such powers, as to bringing and defending suits and for the realization, management, protection, preservation and improvement of the property, the collection of the rents and profits thereof, the application and disposal of such rents and profits, and the execution of documents, as the defaulter himself has or such of those powers as the Collector thinks fit.

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State of Uttar Pradesh - Subsection

Section 286A(1)(d) in The U.P. Zamindari Abolition and Land Reforms Act, 1950