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[Cites 0, Cited by 0] [Section 56A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 56A(3) in U.P. Consolidation of Holdings Rules, 1954

(3)When the Collector is satisfied after making such further enquiry as he considers necessary that the compensation or any part of it has not been paid in terms of the certificate of award, he shall authorise realization of the balance as arrears of land revenue.