Section 43 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
43. Section 40.
(a)After the draft compensation assessment roll has been drawn up, the Compensation Officer shall cause a notice in Z.A. Form 28 to be published in the Gazette.(b)Copies of the notice shall be pasted at the notice board in the office of the Collector of the district, of the tahsil and at a place of public resort in the village in which the estate is situate.(c)A copy of the aforementioned notice along with a certified extract of the draft compensation assessment roll shall be served on the intermediary in the manner specified in the Code of Civil Procedure
