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[Cites 0, Cited by 0] [Section 121] [Entire Act]

State of Uttar Pradesh - Subsection

Section 121(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(2)If on the date of hearing no objection is filed, by the co-sirdars to whom notices were issued under sub-rule (1), and the Assistant Collector is satisfied that the conditions laid down in Rule 119 (4) are fulfilled, he shall grant the declaration in accordance with section 135.