Section 56 in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
56.
[* * *] [Omitted by Notification No. 1-5-(8)/72-Revenue-1., dated 12.7.1973, published in U.P. Gazette, Extraordinary, dated 13.7.1973.][57. Where the State Government is satisfied that any surplus land vested in it under Section 14 is required for an urgent public purpose, it may permit its utilization for such purpose.] [Substituted by Notification No. 1-67/52-Revenue-1, dated 18.9.1975 (w.e.f. 19.9.1975).]
