Section 34(1)(c) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956

[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Uttar Pradesh - Subsection

Section 34(1)(c) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956

(c)land declared by the State Government by notification in the Official Gazette to be part of tract or shifting or unstable cultivation or to be intended or set apart from taungya plantation; and

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State of Uttar Pradesh - Subsection

Section 34(1)(c) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956