Section 13 in The U.P. Government Estates Thekedari Abolition Rules, 1960
13. [Section 13].
- Where an objection referred to in Section 13 is received, the Collector shall forward the same to the District Judge together with a forwarding letter in G.E.T.A. Form 17 giving details of-(a)the names of persons whom the Collector has reasons to believe are interested in the lease,'(b)details of the amount of compensation determined under Section 11 as set out in G.E.T.A. Form 17,(c)a copy of the lease.
