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[Cites 0, Cited by 0] [Section 255] [Entire Act]

State of Uttar Pradesh - Subsection

Section 255(3) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(3)In cases in which compensation is claimed in respect of land, the Collector and the District Judge shall, as far as may be, observe the procedure prescribed by the said Act for proceedings in respect of compensation for the acquisition of land acquired for public purpose.