Section 240H(2)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 1] [Section 240H(2)] [Section 240H] [Entire Act]

State of Uttar Pradesh - Subsection

Section 240H(2)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)involves a question of title and such question has not already been determined by a competent court, the Compensation Officer shall, [except in cases in which Section 240-HH applies] [Inserted by U.P. Act No. 18 of 1956.] refer the question for determination to the [court of competent jurisdiction] [Substituted by U.P. Act No. 28 of 1961.].

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State of Uttar Pradesh - Subsection

Section 240H(2)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950