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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Uttar Pradesh - Subsection

Section 67(10) in U.P. Revenue Code Rules, 2016

(10)A progress report showing realization of damages and compensation awarded in proceedings under section 67 shall be sent to Board of Revenue, U.P., Lucknow by the fifteenth day of April and October every year. The Board after consolidating the report so received from the districts shall send it to the Government.