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State of Uttar Pradesh - Section

Section 22 in The United Provinces Acquisition of Property (Flood Relief) Rules, 1949

22. Exemption from stamp duty and fees.

- No award made under this Act shall be chargeable with stamp duty, and no person claiming under any such award shall be liable to pay any fees for a copy of the same.FORM I(Rule 4)Notice under Section 3 of the UP. Acquisition of Property (Flood Relief) (Temporary Powers) Act, 1948 (Act No. XXXIX of 1948) to the owner of the land/building material.Whereas I..............Requisitioning Authority for................am satisfied that it is necessary to requisition the land/the building materials described in the Schedule below which is required for public purpose as mentioned in column 5 thereof;Now therefore, under Section 3 of the U.P. Acquisition of Property (Flood Relief) (Temporary Powers) Act (Act No. XXXIX of 1948), this is to give you notice that the said land/building materials has/have been requisitioned.It is further ordered that the.......shall take possession of the said land/the building materials immediately on.......19.It is also ordered that you or any other person interested in the land/building materials arc required to appear personally or by duly authorised agent before the Collector the Requisitioning Authority of the District at..........on the.......day of.......19 , with necessary documentary and other evidence for determination of the amount of compensation under Section 6 of the Act.
District Pargana Mauza, Municipality, Cantonment, Town area orNotified area. Area in acers For what purpose required Remarks
Quantity of building materials
Note : - A copy of the site plan may be inspected at the office of the Collector/Requisitioning Authority.Dated................Signature.From II(Rule 5 )Notice under Section 7 of the U.P. Acquisition of Property (Flood Relief) (Temporary Powers) Act, 1948 (Act No. XXXIX of 1948).Whereas the land building material described in the schedule below was requisitioned under Order No.......dated.........published in the Uttar Pradesh Gazette, dated.......under section 3 of the U.P. Acquisition of Property (Flood Relief) (Temporary Powers) Act, 1948 (Act No. XXXIX of 1948);And whereas I..........Requisitioning Authority for...........have decided to acquire the said land/the building materials in pursuance of sub-section (1) of Section 7 of the said Act;Now therefore, in accordance with sub-sections (1) and (2) of Section 7 it is directed that this notice be published in the Uttar Pradesh Gazette.It is further directed that all persons interested in the land/building materials . are required to appear personally or by duly authorised agent before the Compensation Officer of the District but............on the.........day of.... .........19.......with necessary documentary and other evidence for determination of compensation under Section 9 of the Act.