Section 13(3)(b) in The U.P. Bhoodan Yagna Act, 1952

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State of Uttar Pradesh - Subsection

Section 13(3)(b) in The U.P. Bhoodan Yagna Act, 1952

(b)where such land has in pursuance of Bhoodan Yagna been granted to any person it shall with effect from the date of grant be deemed further to have been granted to the grantee under and in accordance with the provisions of section 14.

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State of Uttar Pradesh - Subsection

Section 13(3)(b) in The U.P. Bhoodan Yagna Act, 1952