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State of Uttar Pradesh - Section

Section 307 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

307. Sections 296 and 318(2)(a).

- An application for the registration of a co-operative farm shall be made in Z.A. Form 78 and shall be accompanied with two copies of the draft bye-laws for the working of the farm as agreed upon between the applicants.Note.- Model bye-laws are given in Appendix II.