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State of Uttar Pradesh - Section

Section 56B in U.P. Consolidation of Holdings Rules, 1954

56B. [ Sections 28, 29 and 29A. - The Collector shall not be impleaded as a party to any suit or proceeding for realization of the compensation.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]