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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Uttar Pradesh - Subsection

Section 110(9) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(9)The Land Management Committee may meet at such intervals as may be deemed expedient, but not less than three times in a year, to transact its business. It must, however meet once between May 15 and June 15 for taking decisions regarding letting out of land in good time before the start of the next Fasli year. The accounts, registers and the up to date records of all the property of the Land Management Committee shall be put up at least twice a year before the Committee for its information.