Section 28B(1)(a) in The U.P. Panchayat Raj Act, 1947

[Cites 0, Cited by 0] [Section 28B(1)] [Section 28B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28B(1)(a) in The U.P. Panchayat Raj Act, 1947

(a)the settling and management of land but not including the transfer of any property for the time being vested in the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] under Section 117 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, or under any other provision of that Act;

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State of Uttar Pradesh - Subsection

Section 28B(1)(a) in The U.P. Panchayat Raj Act, 1947