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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(3) in The U.P. Government Estates Thekedari Abolition Rules, 1960

(3)On the expiry of the remainder of the period of lease any building situate on any land included in the lease which was owned by the State Government shall be taken possession of by the Collector.