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[Cites 0, Cited by 0] [Section 125A(4)] [Section 125A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 125A(4)(d) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(d)the payment of any other sum which the State Government may by general or special order declare to be an appropriate charge on the fund.]