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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(3) in Uttar Pradesh Roadside Land Control Act, 1945

(3)On receipt of a claim under Sub-section (2), the State Government shall either proceed to acquire the land concerned under the Land Acquisition Act, 1894, or transfer the claim for disposal to an officer, exercising the powers of a Collector under the said Act: