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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(4) in The U.P. Imposition Of Ceiling On Land Holdings Rules, 1961

(4)The Prescribed Authority may, on being satisfied that the original C.L.H. Form 20 has been lost, or destroyed, issue duplicate copy thereof on an application accompanied with an affidavit being filed for the purpose.] [Substituted by ibid.]