URBAN LAND (CEILING AND REGULATION) RULES, 1976


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Section
 Section Title
  INTRODUCTION
  RULE 1: SHORT TITLE AND COMMENCEMENT
  RULE 2: DEFINITIONS
  RULE 3: STATEMENT BY PERSONS HOLDING EXCESS LANDS
  RULE 4: INTIMATION BY PERSON HOLDING VACANT LANDS EQUAL IN EXTENT WITHIN THE JURISDICTION OF TWO OR MORE COMPETENT AUTHORITIES
  RULE 5: PARTICULARS TO BE CONTAINED IN DRAFT STATEMENT AS REGARDS VACANT LANDS AND MANNER OF SERVICE OF THE SAME
  RULE 06: MANNER OF PUBLICATION OF NOTIFICATION GIVING PARTICULARS OF VACANT LANDS
  RULE 7: TIME WITHIN WHICH COMPETENT AUTHORITY SHALL DISPOSE OF CASES UNDER SUB-SECTION (9) OF SECTION 11
  RULE 8: PARTICULARS TO BE MENTIONED IN STATEMENTS BY PERSONS ACQUIRING VACANT LANDS BY INHERITANCE, ETC., ON OR AFTER THE COMMENCEMENT OF THE ACT
  RULE 9: PARTICULARS TO BE MENTIONED IN STATEMENTS UNDER SUB-SECTION (1) OF SECTION 16
  RULE 10: TIMES DURING WHICH THE COMPETENT AUTHORITY OR ANY PERSON ACTING UNDER THE ORDERS OF SUCH AUTHORITY MAY ENTER UPON ANY VACANT LAND UNDER SECTION 17
  RULE 11: THE TIME WITHIN WHICH AND FORM IN WHICH, DECLARATION UNDER SUB-SECTION (1) OF SECTION 21 SHALL BE MADE
  RULE 11A: TERMS AND CONDITIONS SUBJECT TO WHICH A PERSON MAY BE PERMITTED TO CONTINUE TO HOLD EXCESS VACANT LAND UNDER SUB-SECTION (1) OF SECTION 21
  RULE 12: PARTICULARS IN A STATEMENT UNDER SUB-SECTION (1) OF SECTION 22
  RULE 13: FORM OF AND PARTICULARS IN AN APPLICATION UNDER SUB-SECTION (1) OF SECTION 24
  RULE 14: FORM OF APPLICATION UNDER SUB-SECTION (2) OF SECTION 27
  RULE 15: SUPPLY OF CERTIFIED COPIES
  RULE 15A: APPELLATE AUTHORITY
  RULE 16: COURT--FEES



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