Section 5(1) in The U.P. Avas Evam Vikas Parishad (Provisions Regarding Tenants in Area Comprised in Malin Basti Sudhar aur Nipatan Yojna) Rules, 1968
(1)If the tenant or the owner is present at the time of the making the order, either personally or through any duly authorised agent, the order shall be read out to him then and there and his signatures obtained. It shall thereafter be sent to the parties concerned by ordinary post.
