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[Cites 0, Cited by 0] [Section 8A(2)] [Section 8A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8A(2)(c) in U.P Consolidation of Holdings Act, 1953

(c)details of land to be earmarked for public purposes out of land vested in a Gaon Sabha or a Local Authority under Section 117 or Section 117-A of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950.]