Section 198(7)(ii) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 198(7)] [Section 198] [Entire Act]

State of Uttar Pradesh - Subsection

Section 198(7)(ii) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(ii)the [Collector] [Substituted by U.P. Act No. 27 of 2004 (w.e.f. 23.08.2004).] may direct delivery of possession of such land forthwith to the Gaon Sabha after ejectment of every person holding or retaining possession thereof and may for that purpose use or cause to be used such force as may be necessary.

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State of Uttar Pradesh - Subsection

Section 198(7)(ii) in The U.P. Zamindari Abolition and Land Reforms Act, 1950