Section 19(2) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(2)The draft assessment roll prepared under sub-section (1), together with a notice calling upon every person referred to in that sub-section, to show cause within twenty-one days from the date of service thereof, why the draft assessment roll be not taken as final, shall be served on every such person in such manner as may be prescribed.
