Section 19 in Uttar Pradesh Rural Housing Board Act, 1983
19. Notice of proposed acquisition.
- Within six weeks from the date on which any notice is first published under section 18 in respect of any housing scheme, the Board shall serve a notice in such form, on such persons or classes of persons and in such manner as may be prescribed, stating that the Board proposes to acquire any specified land or building for the execution of the scheme.
