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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Uttar Pradesh - Subsection

Section 116(2) in U.P. Consolidation of Holdings Rules, 1954

(2)The draft plan as prepared under sub-rule (1) shall then be published in the village in accordance with Section 3 (8). Relevant extracts of the draft plan shall also be issued to the tenure-holders concerned or the Chairman of Land Management Committee, as the case may be.