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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(1)(g) in U.P. Area Development Act, 1976

(g)not more than four members nominated by the State Government from amongst landholders of the relevant area, two of whom shall be so nominated from the weaker sections of that area, and the other two shall be from amongst the small farmers of that area.