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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(3) in The U.P. Bhoodan Yagna Act, 1952

(3)On the date of hearing or any other date to which it may be postponed the Tahsildar shall proceed to investigate and dispose of the objection and shall subject to the provisions of Section 12-
(a)either confirm the Bhoodan declaration, or
(b)supersede the same.