Section 9 in The U.P. Bhoodan Yagna Act, 1952

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State of Uttar Pradesh - Section

Section 9 in The U.P. Bhoodan Yagna Act, 1952

9. Publication of and investigation upon the declaration.

- Upon receipt of the Bhoodan declaration the Tahsildar shall-

(a)publish the same for objections;

(aa)[ give notice of the same to the concerned Gaon Sabha; and] [Inserted by U.P. Act 10 of 1975, vide Section 2.]

(b)make a summary inquiry as to the right, title, and interest of the donor in such land.