Section 294(2)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 294(2)] [Section 294] [Entire Act]

State of Uttar Pradesh - Subsection

Section 294(2)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(a)the procedure for reimbursement under Section 244 of the excess amount paid by a bhumidhar [* * * ] [Omitted by U.P. Act No. 8 of 1977 (w.e.f. 28.1.1977).];

(aa)[ the authority which shall prepare and publish the list of tenure-holders entitled to the exemption mentioned in Section 247A, the particulars which shall be entered in such list, the manner of its publication, the dates before which it shall be published, the manner in which and the time within which objection may be made against any omission from or against the particulars entered in such list, and the manner in which and the authority by which such objections shall be disposed of, and matters relating to the determination of shares under sub-section (2) of the said section;] [Inserted by U.P. Act No. 6 of 1978 (w.e.f. 01.07.1977).]

(aaa)[* * *] [Omitted by U.P. Act No. 8 of 1975.]

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State of Uttar Pradesh - Subsection

Section 294(2)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950