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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(4) in The U.P. Bhoodan Yagna Rules, 1953

(4)The Bhoodan declaration shall be filed in the Court of the Tahsildar in whose tahsil the property is situate. Such declarations shall be filed either by the donor himself or by the Committee on behalf of the donor.