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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(d) in U.P Consolidation of Holdings Act, 1953

(d)the rights of the public as well as all individuals in or over land included in a chak following a declaration made under the proviso to sub-section (2) of Section 19-A shall cease and be created in the land specified for the purpose in the final Consolidation Scheme; and