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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(3) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(3)As soon as any allotment is cancelled and the Bhumi Prabandhak Samiti gets possession over the land under this para the Samiti shall take necessary action for lease of such land under the aforesaid Paras.