Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 53 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual 53. Powers of Assistant Collector-in-Charge to allot any land or make any effective order under Para 48 or 49 [Section 122-C (8), U.P.Z.A. & L.R. Act]. - [Omitted by U. P. Act No. 24 of 1986].
