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

(d)the manner and the procedure for the discharge of its duties, performance of its functions and exercise of its powers by the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.];

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State of Uttar Pradesh - Subsection

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