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[Cites 0, Cited by 1] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(2) in U.P. Area Development Act, 1976

(2)Where the Authority makes a direction under sub-section (1) it shall be deemed that each landholder concerned has become member of the co-operative society, namely the development bank concerned, and accordingly, an amount equivalent to the value of one share in the society shall be added to the cost of works and be recoverable alongwith it.