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

State of Uttar Pradesh - Subsection

Section 286A(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(2)Nothing in this section shall authorise the Collector to remove from the possession or custody of property any person whom the defaulter has not at present right to remove.