Section 13(3)(a) in The U.P. Bhoodan Yagna Act, 1952

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State of Uttar Pradesh - Subsection

Section 13(3)(a) in The U.P. Bhoodan Yagna Act, 1952

(a)the right, title and interest of the donor in such land shall with effect from the date of donation be deemed to stand transferred to and vest in the Bhoodan Yagna Committee as if a Bhoodan Yagna declaration had been duly made and confirmed in respect thereto under and in accordance with section 8 and subsection (3) of section 11;

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State of Uttar Pradesh - Subsection

Section 13(3)(a) in The U.P. Bhoodan Yagna Act, 1952