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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Uttar Pradesh - Subsection

Section 78(3) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(3)On receipt of the report from the Lekhpal or information from any interested party or on facts otherwise coming to his notice, the Assistant Collector, First Class shall call upon the person concerned through notice in Z.A. Form 50-A to show cause within 15 days why action under Section 163 should not be taken in respect of the land in question.