Section 42(3) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
(3)Where the date due for payment of the amount under Section 17 has expired and the Assessment Roll has become final but the notice in C.L.H. Form 20 has not been received by the person entitled to the said amount, he may apply to the Prescribed Authority for payment of the amount and thereupon the Prescribed Authority shall serve the notice in C.L.H. Form 20 on the person entitled thereto and shall make the payment accordingly.
