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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(1) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(1)All settlement of surplus land vested in the State shall be made on behalf of the State Government by the Collector in accordance with the provisions of [Sections 26-A and 27] [Substituted by U.P. Act No. 4 of 1969.].