Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Uttar Pradesh - Subsection Section 4(3) in The U.P. Bhoodan Yagna Act, 1952 (3)The nomination [* * *] [Omitted by U.P. Act 23 of 1979, vide Section 2(c), for the words 'or appointment'.] of the Chairman and of the members shall be notified in the Gazette in the manner prescribed.
