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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(3)(g) in The United Provinces Estates Act, 1920

(g)propriety or validity of any decision under section 33 or section 34 that any transfer is, or is not, for a public purpose of a charitable or religious nature or for a purpose beneficial to the public or to a section of the public, or that any lease is, or is not, for an agricultural purpose.