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

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State of Uttar Pradesh - Subsection

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

(a)publish notice in the Gazette, and in such other manner as may be prescribed to the effect that the statement referred to in Section 38 and the Draft Compensation Assessment Roll mentioned in Section 40 have been prepared and are open to inspection by the persons concerned;

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State of Uttar Pradesh - Subsection

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