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[Cites 0, Cited by 0] [Section 24A(2)] [Section 24A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24A(2)(xiii) in U.P. Consolidation of Holdings Rules, 1954

(xiii)any other objects of similar nature for which reservation of land may be considered necessary in the interest of the tenure-holders of the unit.