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Union of India - Section

Section 4 in The Urban Land (Ceiling And Regulation) Rules, 1976

4. Intimation by person holding vacant lands equal in extent within the jurisdiction of two or more competent authorities.

- The intimation to be sent to the State Government or the Central Government under sub-section (2) or sub-section (3), as the case may be, of Section 7 shall be in Form II.