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State of Uttar Pradesh - Section

Section 41 in U.P. Revenue Code Rules, 2016

41. Issue of Proclamation (Section 48).

(1)Where any local area is under a survey operation, or record operation or both, the proclamation referred to in section 48 shall be pasted on the notice-board of the office of the Record Officer, and shall also be announced by beat of drum in the local area concerned.
(2)The requirement to erect boundary marks may be made applicable even to contiguous villages also, although such villages are not under such operation.