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Supreme Court: SDO Lacks Authority to Change Land Classification under UP Zamindari Abolition Act - (22 Apr 2026)

CIVIL

Supreme Court held that under the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, a Sub-Divisional Officer lacks the power to alter land recorded as public utility land to facilitate the grant of bhumidhari rights.

Tags : UTTAR PRADESH ZAMINDARI ABOLITION AND LAND REFORMS ACT; AUTHORITY; LAND  

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