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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(1) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971

(1)The State Government shall, by notification in the Gazette, constitute a Tribunal to perform the functions assigned to it by this Act, and different Tribunals may be constituted in respect of different scheduled undertakings.