Section 19 in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
19. Preliminary publication of the Draft Assessment Roll. -
(1)The Prescribed Authority shall, in respect of every person entitled to [the amount payable under Section 17] [Ibid.], cause to be prepared a draft assessment roll in such form and in such manner as may be prescribed.(2)The draft assessment roll prepared under sub-section (1), together with a notice calling upon every person referred to in that sub-section, to show cause within twenty-one days from the date of service thereof, why the draft assessment roll be not taken as final, shall be served on every such person in such manner as may be prescribed.
