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State of Uttar Pradesh - Section

Section 88C in U.P. Zamindari Abolition and Land Reforms Rules, 1952

88C. [ [Added by Notification No. 2221-R/I-A-1042-1955, dated 10.01.1956.]

Objections filed under Section 86 shall be entered in misalband register in R.G. Form 15 and the notice to be served under Section 87 shall be issued in R.G. Form 16.]