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State of Uttar Pradesh - Section

Section 3 in The U.P. Bhoodan Yagna Rules, 1953

3. Establishment and incorporation of Bhoodan Yagna Committee.

- After the grant of land has been made by the Committee to a grantee, the grantee as also the land which is subject of the grant, shall, subject to the provisions of the Act, be governed by the prevailing law relating to land-tenure.