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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(ii) in The United Provinces Acquisition of Property (Flood Relief) Rules, 1949

(ii)The authority mentioned in sub-rule (i) shall cause a site plan to be prepared along with a schedule showing the approximate area and its situation before requisition or acquisition is effected.