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State of Uttar Pradesh - Section

Section 29 in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956

29. Superintendence, management and control of land.

- Subject to the provisions of this Act, a Gaon Sabha may, by notification in the Official Gazette, be charged, as from the specified date, for and on behalf of the State Government, with the general superintendence, management, preservation and control of such lands and things (including forests and uncultivated land not belonging to any zamindar) as may be prescribed.