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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(5) in The U.P. Bhoodan Yagna Act, 1952

(5)Where the Bhoodan declaration is superseded by the Tahsildar under sub-section; (3) the donation shall stand cancelled and the owner shall be deemed to continue to have all his rights, interests and title in such land as if no such donation was made.