Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Uttar Pradesh - Subsection Section 20(1) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960 (1)Where no objection is filed under Section 19, as to the correctness of the draft assessment roll, the Prescribed Authority shall declare it as the Assessment Roll.
