Section 7 in The Urban Land (Ceiling And Regulation) Rules, 1976
7. Time within which competent authority shall dispose of cases under sub-section (9) of Section 11.
- Every case for determination of the amount to be paid to the person or persons having any interest in any vacant land shall be disposed of by the competent authority within one year from the date on which such vacant land is deemed to have been acquired by the State Government.
