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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(6) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(6)The proceedings referred to in clause (vi) or (vii) of Rule 4, shall continue to remain stayed during the period of [26] [Substituted by Notification No. 4352/I-A-1056-1954, dated 31.08.1954.] months.