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[Cites 0, Cited by 0] [Section 205GG] [Entire Act]

State of Uttar Pradesh - Subsection

Section 205GG(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(1)The assessment report of the Tahsil shall not, without special sanction, exceed 40 printed pages, inclusive of prescribed statements but exclusive of any other statements or tables which the Settlement Officer deems necessary. Supplementary reports for small areas should be avoided.