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State of Uttar Pradesh - Section

Section 205NN in U.P. Zamindari Abolition and Land Reforms Rules, 1952

205NN. Disposal of Final Report.

- (i) The Settlement Officer shall forward the report to the Commissioner for the orders of the Board Unless the Commissioner or the Board return the report for amendment or abbreviations, the Board shall cause it to be printed and submitted, along with the Commissioner's review and their opinion, to Government
(ii)Before passing final orders on a settlement report the Government shall publish the final report, the Commissioner's review and the Board’s opinion in the official Gazette.