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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Uttar Pradesh - Subsection

Section 47(3) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

(3)The first and the subsequent instalment/s of the amount shall be paid through a voucher in C.L.H. Form 21 drawn in favour of the legal representatives determined as aforesaid.