Section 117A(1)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 117A(1)] [Section 117A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 117A(1)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(c)any of the things specified in Clauses (i) to (vi) of sub-section (1) of Section 117 is vested under that section in any Gaon Sabha or other local authority within whose local limits it does not lie,-

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State of Uttar Pradesh - Subsection

Section 117A(1)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950