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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(2) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956

(2)The Compensation Commissioner and the Assistant Compensation Commissioner for the region concerned appointed under Section 319 of the U.P. Zamindari Abolition and Land Reforms Act, 1950, shall respectively be the Compensation Commissioner and the Assistant Compensation Commissioner for the Pargana.