Section 43(c) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

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State of Uttar Pradesh - Subsection

Section 43(c) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(c)A copy of the aforementioned notice along with a certified extract of the draft compensation assessment roll shall be served on the intermediary in the manner specified in the Code of Civil Procedure

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State of Uttar Pradesh - Subsection

Section 43(c) in U.P. Zamindari Abolition and Land Reforms Rules, 1952