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State of Uttar Pradesh - Section

Section 3 in The U.P. Government Estates Thekedari Abolition Act, 1958

3. Determination of leases.

- Notwithstanding anything in any law, contract or other document, it shall be lawful for the State Government by order published in the official Gazette to determine, with effect from a date (hereinafter called the date of determination) to be specified any lease.