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[Cites 0, Cited by 0] [Section 214B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 214B(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(2)the enquiry referred to in sub-rule (1) above shall be made in a joint gathering of the members of the Land Management Committee and such persons having interest in joint khatas as are present in the gathering which shall be held on a date to be announced previously in every village by beat of drum.