Section 45(2)(d) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Uttar Pradesh - Subsection

Section 45(2)(d) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(d)affect any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; or

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State of Uttar Pradesh - Subsection

Section 45(2)(d) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960