Section 58(2) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
(2)[ The settlement of surplus land, other than grove-land, under Section 26-A or 27(3) shall be made by means of a Patta in C.L.H. Form 36 and Qabuliat in C.L.H. Form 36-A.] [Substituted by Notification No. 244/1-5(8)-78-Revenue-1, dated 30.11.1978 (w.e.f. 6.12.1978).]
