Section 240J in The U.P. Zamindari Abolition and Land Reforms Act, 1950
240J. Final publication of the statement.
(1)Where no objection has been filed in regard to the compensation statement published in pursuance of Section 240-F or where such objections are filed and have been finally disposed of, the statement shall where necessary be amended, altered or modified, the Compensation Officer shall sign the statement and affix his seal thereto.(2)The statement so signed and sealed shall become final.(3)A copy of the final statement shall be supplied free of charge to the landholder concerned.
