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State of Uttar Pradesh - Section

Section 6 in The U.P. Government Estates Thekedari Abolition Rules, 1960

6. [Section 8 (c)].

- Before the preliminary publication of the compensation statement the Collector shall ensure that the amount of arrears due as shown in G.E.T.A. Form 2 and remaining unrealized is entered in the compensation statement in G.E.T.A. Form 15.