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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(4) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

(4)The Prescribed Authority shall prepare and place on record, a map showing the plots allotted to the share of the tenure-holder and, if any field has been sub-divided he shall demarcate the portion thereof which falls in the share of the tenure-holder.