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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(2) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

(2)In case the person entitled to amount desires payment at the sub treasury other than the sub-treasury referred to in sub-rule (1), he shall apply to the Prescribed Authority in writing and the Prescribed Authority shall pass such orders thereon as it may consider necessary.