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

State of Uttar Pradesh - Subsection

Section 7(1) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

(1)Soon after the issue of general notice in C.L.H. Form 1, the Prescribed Authority shall, after making necessary enquiries, cause to be prepared a statement in C.L.H. Form 3.