Section 22(2)(d) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

(d)the reclaiming or raising or lowering the level of any land vested in, or acquired by, the Board for the purposes of the scheme ; and

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