Section 46(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)After the Draft Compensation Assessment Roll in respect of any intermediary has been prepared, the Compensation (Officer shall-(a)publish notice in the Gazette, and in such other manner as may be prescribed to the effect that the statement referred to in Section 38 and the Draft Compensation Assessment Roll mentioned in Section 40 have been prepared and are open to inspection by the persons concerned;(b)serve or cause to be served on the intermediary concerned a copy of the notice aforesaid along with a copy of the Draft Compensation Assessment Roll.
