Section 212C in The U.P. Zamindari Abolition and Land Reforms Act, 1950
212C. [ Landholder to be impleaded as defendant. [Added by U.P. Act No. 20 of 1954.]
- Where an asami sues under Clause (b) of sub-section (1) of Section 212-B any person admitted or allowed to retain possession, the landholder or the person claiming as landholder of such person shall be impleaded as a defendant.]Rent
