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[Cites 0, Cited by 1] [Section 8A(2)] [Section 8A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8A(2)(a) in U.P Consolidation of Holdings Act, 1953

(a)details of areas, as far as they can be determined at this stage, to be earmarked for extension of abadi including areas for abadi site for Harijans and landless persons in the unit, and for such other public purposes as may be prescribed;