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[Cites 0, Cited by 0] [Section 149] [Entire Act]

State of Uttar Pradesh - Subsection

Section 149(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(1)On receipt of the report from the Lekhpal or information from any interested party the Assistant Collector in-charge of the Sub-Division shall call upon the parties to show cause why action under Section 164 should not be taken in respect of the land in question.