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[Cites 0, Cited by 0] [Section 27C] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27C(3) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

(3)If the Collector finds some mistake either in the annuity roll or the assessment order, he shall make a note thereof on the assessment order and return the same to the [Prescribed Authority] [ Substituted by ibid.] for rectification of the said mistake.