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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(2) in The U.P. Bhoodan Yagna Act, 1952

(2)The Tahsildar shall register every such objection and shall fix a date of hearing, of which notice shall be given to the declarant, the objector and [the concerned Gaon Sabha] [Substituted by U.P. Act 10 of 1975, vide Section 3 (i), for the words 'the Gaon Panchayat concerned'.].