Section 15 in The U.P. Government Estates Thekedari Abolition Act, 1958
15. Final publication of the statement.
(1)Where no objection has been filed in regard to the compensation statement published in pursuance of Section 12 or where such objections are filed and have been finally disposed of, the statement shall be amended, altered or modified accordingly and the Collector shall sign the statement and affix his seal thereto.(2)The statement so signed and sealed shall become final.(3)A copy of the final statement shall be supplied free of charge to the lessee concerned.
