Section 47(4) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
(4)The signature of the legal representatives shall invariably be obtained in token of the receipt of the amount in cash on C.L.H. Form 21.] [Substituted by Notification No. 348/1-6(23)-74-Revenue-1, dated 21.5.1976 (w.e.f. 22.5.1976).]
