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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(7) in Uttar Pradesh Roadside Land Control Act, 1945

(7)A notification published in the official Gazette purporting to be made under Sub-section (1) shall be conclusive proof that the declaration contained in such notification has been duly made in accordance with the provisions of this Act, and unless and until such declaration is withdrawn, that area to which it relates is a controlled area.