Section 28(3)(b) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

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State of Uttar Pradesh - Subsection

Section 28(3)(b) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(b)any unirrigated land becomes irrigated land as a result of irrigation from a State irrigation work or any grove-land loses its character as grove-land or any land exempted under this Act ceases to fall under any of the categories exempted],

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State of Uttar Pradesh - Subsection

Section 28(3)(b) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960