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[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(3)(d) in The United Provinces Tenancy Act, 1939

(d)lands acquired by a town improvement trust, in accordance with a scheme sanctioned under Section 42 of the United Provinces Town Improvement Act, 1919; or by a municipality for a purpose mentioned in clause (a) or clause (c) of Section 8 of the United Provinces Municipalities Act, 1916;