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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(5) in U.P. Revenue Code Rules, 2016

(5)After provisional determination of share, the notice in the R.C. Form-8 shall be issued to each co-tenure holder indicating the separate share of each co-tenure holder inviting the objection within a period of 15 days from the date of service of the notice.