Section 128(2)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

State of Uttar Pradesh - Subsection

Section 128(2)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(a)[* * *] [Deleted by U.P. Act No. 33 of 1961.]

(aa)[ the manner in which and the authority by which compensation to be paid under [sub-section (6) of Section 117] [Added by U.P. Act No. 20 of 1954.] shall be assessed and paid;]

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State of Uttar Pradesh - Subsection

Section 128(2)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950