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[Cites 0, Cited by 0] [Section 205HH] [Entire Act]

State of Uttar Pradesh - Subsection

Section 205HH(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(1)The Board after considering the objections lodged shall pass provisional orders, approving or modifying the assessment proposals and submit the assessment report, together with the Commissioner's review and the Board’s order to Government for final orders.