Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 343] [Entire Act]

State of Uttar Pradesh - Subsection

Section 343(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(1)The State Government shall be deemed to be a party in every proceedings before the Compensation Officer or the Rehabilitation Grants Officer under Chapters III to V and every notice to be served or intended-to be served on the State Government may be served on the Collector or an authority nominated by the Collector.