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State of Uttar Pradesh - Section

Section 3 in The U.P. Bhoodan Yagna Act, 1952

3. Establishment and incorporation of the Bhoodan Yagna Committee.

- There shall be established a Bhoodan Yagna Committee for Uttar Pradesh (hereinafter called the Committee) having perpetual succession which shall be a body corporate vested with the capacity of suing and being sued in its corporate names acquiring, holding, administering and transferring property, both movable and immovable and entering into contracts.