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[Cites 0, Cited by 11] [Entire Act]

State of Uttar Pradesh - Section

Section 48 in The U.P. Land Revenue Act, 1901

48. Notification of record operations. -

If the [State Government] [Substituted by A.O. 1950.] thinks that, in any district or other local area a general or partial revision of the records or a re-survey, or both, should be made, it shall publish a notification to that effect.Effect to notification. - And every such local area shall be held to be under record or survey operations, or both, as the case may be, from the date of the notification until the issue of another notification declaring the operations to be closed therein.