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[Cites 0, Cited by 0] [Section 13(12)] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(12)(b) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(b)the Administrator shall not transfer or acquire any immovable property without prior permission of the State Government;