Section 26 in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
26. [Finalization of compensation statement] [Substituted by U.P. Act 23 of 1961, Section 2, Schedule.].
(1)Where "no objection" has been filed in regard to the compensation statement published in pursuance of Section 22 or where such objection is filed as has been finally disposed of, the statement shall, where necessary, be amended, altered or modified. The Compensation Officer shall sign the statement and affix his seal thereto.(2)The statement so signed and sealed shall become final.(3)A copy of the final statement shall be supplied free of charge to the intermediary concerned.
