Section 127(1)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 127(1)] [Section 127] [Entire Act]

State of Uttar Pradesh - Subsection

Section 127(1)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(a)[the Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] has failed without reasonable cause or excuse to discharge the duties or to perform the functions imposed or assigned by or under this Act,

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State of Uttar Pradesh - Subsection

Section 127(1)(a) in The U.P. Zamindari Abolition and Land Reforms Act, 1950