Section 36 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
36. Plaint or objection to form part of the record of compensation proceedings.
- The copy of the plaint or objection filed under Section 35 shall form part of the record of the proceedings pending before the Compensation Officer and he shall cause the fact of the dispute with such particulars as may be prescribed to be entered in the Compensation Assessment Roll prepared under Section 40.
