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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(1)(c) in Jaunsar-Bawar Zamindari Abolition and Land Reforms (Chapter III) Rules, 1961

(c)A copy of the aforesaid notice along with a certified extract of the compensation assessment statement shall also be served on the intermediary in the manner specified in the Code of Civil Procedure, 1908.