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[Cites 0, Cited by 0] [Section 112A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 112A(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(2)The Consolidated Gaon Fund at the headquarters of each district shall be administered and operated upon by the Collector or any Deputy Collector authorised by the Collector in this behalf.]