Section 26(2)(h) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939

[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(2)(h) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939

(h)giving effect to the agreement, if any, arrived at under the provisions of [* * *] [Deleted by Section 23 of U.P. Act VIII of 1964.] section 9 between His Highness the Maharaja of Tehri and the [State Government] [Substituted by the ALO 1950 for 'Provincial Government'.].

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State of Uttar Pradesh - Subsection

Section 26(2)(h) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939