Section 115S(1)(iv) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

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State of Uttar Pradesh - Subsection

Section 115S(1)(iv) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(iv)Any resident of the Gaon Sabha where the property is situate or any other person interested in the same may within forty-two days from the date of auction, file objection against the auction before the Tahsildar of the tahsil in which the Gaon Sabha exists who shall thereupon stay confirmation of the sale, by intimation in writing to the Bhumi Prabandhak Samiti (Land Management Committee) concerned and dispose of the objection as expeditiously as possible in the manner given in clause (v).

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State of Uttar Pradesh - Subsection

Section 115S(1)(iv) in U.P. Zamindari Abolition and Land Reforms Rules, 1952