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State of Uttar Pradesh - Section

Section 60 in The U.P. Zamindari Abolition and Land Reforms Act, 1950

60. Amount of compensation to be entered in the Roll.

- The amount determined under Section 54 or 55 as compensation payable to intermediary shall be declared by the Compensation Officer as the compensation payable to him in respect of his interest in the mahals to which the Compensation Assessment Roll relates and the Compensation Officer shall record it in the roll in his own writing.