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State of Uttar Pradesh - Section

Section 43A in U.P. Zamindari Abolition and Land Reforms Rules, 1952

43A. [ Section 56. [Added by Notification No. 5647/I-A-1073-1053, dated 25 08.1953.]

- Before apportioning the compensation between the intermediary and his thekedar, the Compensation Officer shall issue a notice to both parties to appear on a date to be specified by him, and after hearing the parties and considering the evidence produced by them and examining such further evidence as he may consider necessary, pass suitable orders.]