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

State of Uttar Pradesh - Section

Section 38 in The U.P. Zamindari Abolition and Land Reforms Act, 1950

38. Statement of gross assets of a mahal.

- The Compensation Officer shall, before proceeding to prepare the Compensation Assessment Roll of any intermediary as respects any mahal prepare a statement of gross assets-
(a)where a mahal is comprised of area situate in not more than one village, of the mahal and
(b)where the mahal is comprised of area situate in more than one village, separately of the portion in each village.