Section 65 in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961
65.
The provisions of Rule 343 of the Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 shall mutatis mutandis apply to the publication of every general or special order referred to in Section 27(7).] [Substituted by notification No. 441½(2)-75-Revenue-1, dated 6.1.1976 (w.e.f. 7.1.1976).][C.L.H. Form 1] [Substituted by notification No. 1-5-(8)/72-Revenue-1, dated 12.7.1973, published in U.P. Gazette, dated 13.7.1973.](See Rule 6)Notice. - Under Section 9(2) of the U.P. Imposition of Ceiling on Land Holdings Act, I960 (U.P. Act I of 1961).
