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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(2) in Uttar Pradesh Rural Housing Board Act, 1983

(2)Any land or any interest therein required by the Board for any of the purposes of this Act may also be acquired under the provisions of the Land Acquisition Act, 1894 as amended in its application to Uttar Pradesh.