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State of Uttar Pradesh - Section

Section 5 in The United Provinces Acquisition of Property (Flood Relief) Rules, 1949

5. Acquisition of land or building material under Section 7 of the Act.

- When it is decided to acquire any land or building material under Section 7 of the Act, the Requisitioning Authority shall issue a notice in Form II to the owner of the land or the building of material as the case may be.