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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Uttar Pradesh - Subsection

Section 47(2) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

(2)Whenever the legal representative concerned comes to receive the first instalment or any subsequent instalment/s of the amount payable to him under Section 17, he shall produce every time the notice in C.L.H. Form 20 before the Prescribed Authority.