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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(5) in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948

(5)Upon delivery of possession under sub-section (2) or (4), the [State Government] [Substituted by A. O. 1950 for (Provincial Government).] shall not be liable for any compensation or other claims in respect of such land.