Section 30(2)(b) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(2)(b) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(b)Where a tenure-holder fails to submit a statement required to be submitted under sub-section (1) or submits an incomplete or incorrect statement, the Prescribed Authority shall proceed in the manner laid down under Section 10.

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State of Uttar Pradesh - Subsection

Section 30(2)(b) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960