Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Uttar Pradesh - Subsection Section 11(1) in The U.P. Bhoodan Yagna Act, 1952 (1)Any person whose interests are affected by the Bhoodan declaration made under section 8 may, within thirty days of the publication of the declaration, file objections on the same before the Tahsildar.
