Section 28(3)(a) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

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State of Uttar Pradesh - Subsection

Section 28(3)(a) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(a)one land has come to be held by a tenure-holder under a decree or order of any Court, or as a result of succession or transfer, or i by prescription in consequence of adverse possession, and such land together with the land already held by him exceeds the ceiling area applicable to him; or

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State of Uttar Pradesh - Subsection

Section 28(3)(a) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960