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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(1)(a) in The U.P. Bhoodan Yagna Act, 1952

(a)the Chairman to be nominated by [the State Government] [Substituted by U.P. Act 23 of 1979, vide Section 2 (a), for the words 'Sri Acharya Vinoba Bhave'.];