Section 240J(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)Where no objection has been filed in regard to the compensation statement published in pursuance of Section 240-F or where such objections are filed and have been finally disposed of, the statement shall where necessary be amended, altered or modified, the Compensation Officer shall sign the statement and affix his seal thereto.
