Section 3(4)(b) in The Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979

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Union of India - Subsection

Section 3(4)(b) in The Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979

(b)the names and boundaries of the villages on both sides of the fixed boundary as indicated by the State Government concerned with reference to the revenue records of that Government, and send authenticated copies thereof to the Central Government and to the State Governments of Haryana and Uttar Pradesh.

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Union of India - Subsection

Section 3(4)(b) in The Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979