Section 117A(1)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 117A(1)] [Section 117A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 117A(1)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(a)any village or part of a village situated within the circle of a Gaon Sabha is included alter the 7th day of July, 1949, within the limits of any other local authority (not being a Gaon Sabha); or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 117A(1)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950