Section 13(1)(e) in The U.P. Bhoodan Yagna Act, 1952

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State of Uttar Pradesh - Subsection

Section 13(1)(e) in The U.P. Bhoodan Yagna Act, 1952

(e)if the land has already been granted to any person in pursuance of the Bhoodan Yagna, the name and address of the person to whom the land has been granted (hereinafter called the grantee);

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State of Uttar Pradesh - Subsection

Section 13(1)(e) in The U.P. Bhoodan Yagna Act, 1952