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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(3) in The U.P. Area Development (Regulation of Water Supply) (Osrabandi) Rules, 1979

(3)The Ziledar shall then have the fields, area and thoks attested in the presence of the landholders and Thokdars' and make all necessary corrections or modifications. He shall also look into and settle any objections raised and inspect the site, if necessary. A. D.(O) Form No. 3 as finally drawn up shall be signed by all the 'Thokdars' and the landholders present at the enquiry.