Section 4(2)(b) in U.P Consolidation of Holdings Act, 1953

[Cites 0, Cited by 2] [Section 4(2)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2)(b) in U.P Consolidation of Holdings Act, 1953

(b)[ Every such notification shall be published in the Gazette and in a daily newspaper having circulation in the said area and shall also be published in each unit in the said area in such manner as may be considered appropriate.] [Substituted by U.P. Act No. 30 of 1991 (w.e.f. 19.02.1991).]

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State of Uttar Pradesh - Subsection

Section 4(2)(b) in U.P Consolidation of Holdings Act, 1953