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[Cites 0, Cited by 0] [Section 240K] [Entire Act]

State of Uttar Pradesh - Subsection

Section 240K(3) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(3)The Compensation and Rehabilitation Grant payable in pursuance of Clause (b) of sub-section (I) of Section 240-E, shall be paid in accordance with the provisions of Chapters IV and V.