Section 128(2)(k) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

State of Uttar Pradesh - Subsection

Section 128(2)(k) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(k)the conduct and prosecution of suits and proceedings by or against the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.];

(kk)[ the summary procedure for determination of damage to and encroachment upon land and things vested in the [Gaon Sabha] [Added by U.P. Act No. 20 of 1959.], removal of encroachment and assessment and payment of compensation for the damage;]

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State of Uttar Pradesh - Subsection

Section 128(2)(k) in The U.P. Zamindari Abolition and Land Reforms Act, 1950