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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Uttar Pradesh - Subsection

Section 61(2) in U.P. Revenue Code Rules, 2016

(2)In case the land enumerated in sub-section (2) of section 63 available in the village is insufficient, the Collector may prepare a proposal for acquisition of land under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2012 (Act no.30 of 2013) and forward the same to the Government for its order.