Section 127(1)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 127(1)] [Section 127] [Entire Act]

State of Uttar Pradesh - Subsection

Section 127(1)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(c)it is otherwise expedient or necessary to do so, it may, by notification in the Gazette, declare that the duties, powers and functions of the [the Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] under this Act shall be discharged, exercised and performed by such person or authority and for such period and subject to such restrictions as may be specified.

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State of Uttar Pradesh - Subsection

Section 127(1)(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950