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[Cites 0, Cited by 0] [Section 205K] [Entire Act]

State of Uttar Pradesh - Subsection

Section 205K(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(ii)The Board shall forward this report with their comments to the Government for orders. No alteration in revenue instalments shall be made without obtaining sanction of the Government.