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State of Uttar Pradesh - Section

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

(3)After considering the opinion of the Statutory Board or the Central Committee, as the case may be, and after hearing the tenure-holder, concerned and such other person as it may like to be heard, the Prescribed Authority shall for reasons to be recorded, determine the extent of exemptions under sub-rule (1).