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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(2) in The United Provinces Estates Act, 1920

(2)On receipt of such copy the Collector or the Deputy Commissioner shall cause a note to be made in such record or register as the State Government shall direct, and shall also cause a copy of the declaration to be published in the Official Gazette in English and in the vernacular.