Section 125A(4)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 125A(4)] [Section 125A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 125A(4)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)the payment of expenses incurred in connection with the conduct and prosecution of suits, applications or other proceedings by or against the Gaon Sabha or the Land Management Committee under this Act;

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State of Uttar Pradesh - Subsection

Section 125A(4)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950