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State of Uttar Pradesh - Section

Section 264F in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

264F. Power to obtain information.

- The District Magistrate may, with a view to requisitioning any property under Section 264-D or determining the compensation payable under Section 264-E by order, require any person to furnish to such authority as may be specified in the order such information in his possession relating to such property as may be so specified.