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

(f)the matters on which and the manner in which directions may be issued by the State Government under Section 126 to 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)(f) in The U.P. Zamindari Abolition and Land Reforms Act, 1950