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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(2) in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948

(2)Every such agreement shall as soon as may be after its execution, be published in the official Gazette, and shall thereupon have the same effect as if it had formed part of this Act.