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[Cites 0, Cited by 0] [Section 338] [Entire Act]

State of Uttar Pradesh - Subsection

Section 338(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(2)The draft of every such order shall be laid before the State Legislature and the procedure in regard to the consideration and passing of a Bill shall as far as may be, apply to the consideration, amendment and passing of the said order.