Section 52 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
52. Final Compensation Assessment Roll.
(1)Where no objection has been filed in regard to the Draft Compensation Assessment Roll in pursuance of the notice under Section 46 or where such objections are filed and have been finally disposed off and the Draft Compensation Assessment Roll amended, altered or modified accordingly, the Compensation Officer shall sign the same and also affix his seal thereto.(2)The Compensation Assessment Roll when so signed and sealed shall become final.
