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[Cites 0, Cited by 0] [Section 122A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 122A(3) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(3)Subject to such conditions as may be prescribed, the Chairman or any other office-bearer or member of the Land Management Committee shall, for and on behalf of the Land Management Committee, be entitled to sign any document and to do all other things for the conduct and prosecution of suits and other proceedings.