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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(2)(a) in The U.P. Bhoodan Yagna Act, 1952

(a)the matters relating to the establishment, constitution of the committee, [and nomination of Chairman and the members thereof] [Substituted by U.P. Act 23 of 1979, vide Section 3, for the word 'nomination and appointment of Chairman or the members thereto, as the case may be'.] as the case may be;