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State of Uttar Pradesh - Section

Section 166 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

166.

On receipt of the notice the Chairman of the Land Management Committee shall call the sirdar or the asami to attest the notice given by him and, if necessary, to produce two witnesses to identify him. The signature of the sirdar or asami and the witnesses shall be taken on the portion provided therefor.