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[Cites 0, Cited by 4] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(1) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(1)The Prescribed Authority shall, in respect of every person entitled to [the amount payable under Section 17] [Ibid.], cause to be prepared a draft assessment roll in such form and in such manner as may be prescribed.