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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Uttar Pradesh - Subsection

Section 34(1) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(1)Admission to land [Rule 173, U.P.Z.A. & L.R. Rules].- Whenever the Bhumi Prabandhak Samiti intends to admit any person to land under Section 195 or 197 of U.P.Z.A. & L.R. Act, it shall announce by beat of drum in the circle of the Gram Sabha, in which the land is situate at least seven days before the date of meeting for admission of land, the number of plots, their areas and the date on which admission thereto is to be made.