Section 46(1)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Uttar Pradesh - Subsection

Section 46(1)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)serve or cause to be served on the intermediary concerned a copy of the notice aforesaid along with a copy of the Draft Compensation Assessment Roll.

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State of Uttar Pradesh - Subsection

Section 46(1)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950