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State of Uttar Pradesh - Section

Section 16 in The U.P. Bhoodan Yagna Act, 1952

16. Exemption from stamp duty and registration.

- The Bhoodar declaration made or deemed to be made under section 6 or a grant of land made or deemed to be made under section 14 shall be and be deemed always to have been exempt from payment of stamp duty and from registration or attestation under law relating to registration and execution of documents, any law to the contrary notwithstanding.