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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Uttar Pradesh - Subsection

Section 110(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(3)The Chairman shall, on a written requisition signed by not less than one-third of the members of the Land Management Committee, convene a meeting thereof within 10 days from the receipt of such requisition.