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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Uttar Pradesh - Subsection

Section 34(2) in U.P. Revenue Code Rules, 2016

(2)Every such proclamation shall be announced by beat of drum in the village concerned, and its copies shall be pasted on the notice board of the Tahsil as well as of the Bhumi Prabandhak Samiti. The Tahsildar shall give written notice thereof to all persons who appear to him to be interested in the mutation, including co-tenure holders, if any.