Section 12 in The U.P. Government Estates Thekedari Abolition Rules, 1960
12. [Section 15].
- Where no objection referred to in Section 13 of the Act has been filed, the Collector shall after the expiry of the period of one month from the date of service of notice in G.E.T.A. Form 16 on the lessee, or the publication of the notice in the Gazette whichever is later, sign and date the statements, and affix his seal thereto in proof of the compensation statement having been made final.
