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

(j)the conduct of correspondence and execution of documents and contracts by the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] for purposes of this Act;

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State of Uttar Pradesh - Subsection

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