Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(ii) in The U.P. Bhoodan Yagna Rules, 1953 (ii)"Committee" means the Bhoodan Yagna Committee for Uttar Pradesh, established, under section 3 of the Act, and includes the Committee reconstituted under section 5 (1) (ii) of the Act;
