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[Cites 0, Cited by 0] [Section 196B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 196B(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(1)Where an objection has been filed or where any error or omission otherwise comes to his knowledge, the Assistant Collector in-charge of the subdivision shall after afording the parties interested reasonable opportunity of being heard and of producing evidence, if any, decide the objection or correct such error or omission.