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[Cites 0, Cited by 0] [Section 177] [Entire Act]

State of Uttar Pradesh - Subsection

Section 177(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(2)Before attesting the certificate of admission, the Revenue Officer shall satisfy himself that-
(a)the provisions of Rules 173 to 176-A have been followed ; and
(b)the land leased out is not a part of the land which has been reserved for planned use.