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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(2) in The U.P. Area Development (Regulation of Water Supply) (Osrabandi) Rules, 1979

(2)After the forms and maps relating to the scheme of Osrabandi have been signed by all the officers concerned, the Deputy Revenue Officer shall scrutinize the case carefully, carry out such modifications in the sequence and time of 'thoks' as he may consider necessary, and if during investigation it appears desirable to alter the ventage of the outlet, he shall change its position or made any other change, and shall then sanction the scheme of Osrabandi on behalf of the authority, sign the parchas which shall then be distributed to the landholders in the presence of the Chairman of the Chak Samiti on a date and time fixed by the Deputy Revenue Officer in this behalf.Any remaining parchas shall be dispatched thereafter to the concerned landholders by registered post.