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[Cites 0, Cited by 1] [Section 14(4)] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(4)(a) in The U.P. Bhoodan Yagna Act, 1952

(a)At least fifty per cent of the land available for grant shall be granted to persons belonging to the Scheduled Castes, Scheduled Tribes and persons belonging to the Kol, Pathari, Khairwar, Baiga, Dharikar, Panika and Gond Tribes and such other tribes as the State Government on the recommendation of the Committee may notify in this behalf;