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State of Uttar Pradesh - Section

Section 161 in U.P. Zamindari Abolition and Land Reforms Rules, 1952

161.

In addition to the particulars required by sub-rule (2) of the Rule 66 of Order XXI of the First Schedule of the Code of Civil Procedure, 1908, the sale proclamation shall mention the khasra numbers the area and the revenue of the holding or portion thereof which is to be sold.