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[Cites 0, Cited by 26] [Entire Act]

State of Uttar Pradesh - Section

Section 28 in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(28)[ any reference in Part I to "land in personal cultivation" shall mean land in the personal cultivation of permanent lessee in Avadh as such [;] [Added by U.P Act No. 16 of 1953 (w.e.f. 01.07.1952).]