Section 47 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
47. Date for hearing objections.
- If any objection is filed within the time allowed therefor, it shall be registered by the Compensation Officer who shall fix a date for hearing the same and shall give intimation thereof to the intermediary concerned and to any person interested who may have appeared in reply to the notice under Section 46.
