Section 17(3) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
(3)The Prescribed Authority shall dispose of the objection as early as possible, and if necessary, shall amend the C.L.H. Form 49. He shall thereupon put his dated signature on the same.] [Substituted by Notification No. 1-5(8)/72-Revenue-1, dated 12.7.1973 (w.e.f. 13.7.1973).]
