Section 17(3) in Uttar Pradesh Roadside Land Control Act, 1945
(3)All rules made under this section shall be subject to the condition of previous publication in the official Gazette and the date to be specified under Clause(3) of Section 23 of the United Provinces General Clauses Act, 1904, shall not be less than two months from the date on which the draft of the proposed rules was published.The Schedule[Referred to in Section 9 (iii)]Modification in the Land Acquisition Act, 1894 ( 1 of 1894) (hereinafter called 'The said Act,')
