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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(3) in The U.P. Bhoodan Yagna Rules, 1953

(3)Ad hoc State Committee. - The Slate Government shall appoint a Committee consisting of not more than three persons to discharge the functions and powers of the Committee during the period between the dissolution of the Committee and its re-constitution. The said Committee for the interim period shall be designated "Ad hoc State Committee", which shall not function for more than two months from the date of its constitution.