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State of Uttar Pradesh - Section

Section 10 in The U.P. Bhoodan Yagna Act, 1952

10. Donor competent to donate land.

- Notwithstanding anything contained in the UP. Zamindari Abolition and Land Reforms Act, 1950, U.P. Tenancy Act, 1939, or any other law relating to land tenure as may be applicable an owner shall be competent for purposes of this Act to donate the land held by him as such to the Bhoodan Yagna.