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[Cites 0, Cited by 0] [Section 3A(9)] [Section 3A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3A(9)(b) in U.P. Consolidation of Holdings Rules, 1954

(b)In cases not covered by clause (a), the members of the committee nominated by the Collector, shall elect a chairman from amongst themselves.]