Section 30(2)(a) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(2)(a) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(a)Where the statement submitted under sub-section (1) is accepted by the Prescribed Authority, it shall proceed to determine the surplus land accordingly.

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State of Uttar Pradesh - Subsection

Section 30(2)(a) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960