Section 117A(1)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

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State of Uttar Pradesh - Subsection

Section 117A(1)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)any village or part of a village situated within the limits of any other local authority (not being a Gaon Sabha) is, after the 7th day of July, 1949, included within the circle of a Gaon Sabha; or

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State of Uttar Pradesh - Subsection

Section 117A(1)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950