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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(2) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(2)[ The State Government may either settle any surplus land in accordance with sub-section (1) sub-section (3) or use or permit its use in accordance with Section 25 or manage or otherwise deal with it in such manner as it thinks fit.] [Ibid.]