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

State of Uttar Pradesh - Subsection

Section 10(4) in United Provinces Acquisition of Property (Flood Relief) Act, 1948

(4)When a notice referred to in clause (a) of sub-section (3) is published in the offical Gazette,; the land specified in such notice shall cease to be subject to requisitioning onward from the date of such publication and shall be deemed to have been delivered to the person entitled to possession thereof.