Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(2) in The U.P. Government Estates Thekedari Abolition Act, 1958

(2)In making the reference, the Collector shall state for the information of the District Judge-
(a)the names of the persons whom he has reason to think interested in such lease;
(b)the amount of compensation determined under Section 11; and
(c)such other particulars as may be prescribed.