Section 122C(1)(d) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 1] [Section 122C(1)] [Section 122C] [Entire Act]

State of Uttar Pradesh - Subsection

Section 122C(1)(d) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(d)where the land earmarked for the extension of abadi and reserved as abadi site for Harijans under the U.P. Consolidation of Holdings Act, 1953, is considered by him to be insufficient, and land earmarked for other public purposes under that Act is available, then any part of the land so available.

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State of Uttar Pradesh - Subsection

Section 122C(1)(d) in The U.P. Zamindari Abolition and Land Reforms Act, 1950