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[Cites 0, Cited by 3] [Entire Act]

State of Uttar Pradesh - Section

Section 18 in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

18. Prescribed Authority. -

All proceedings relating to assessment and payment of [amount payable under Section 17] [Ibid.] shall be had before the Prescribed Authority appointed by the State Government in this behalf.