Section 70(1)(d) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

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State of Uttar Pradesh - Subsection

Section 70(1)(d) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(d)on facts otherwise coming to his notice, call upon the person concerned through notice in Z. A. Form 49-A to refrain for causing damage or misappropriation, to repair the damage or make good the loss or remove wrongful occupation and to pay damages or to do or refrain from doing any other thing as the exigencies of the situation may demand or to show cause against it in such time not exceeding fifteen days, as may be specified in the notice.

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State of Uttar Pradesh - Subsection

Section 70(1)(d) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual