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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(2)(h) in The U.P. Government Estates Thekedari Abolition Act, 1958

(h)the application of the provisions of the Indian Limitation Act, 1908, to application under this Act, in cases in which no specific provision in that behalf has been made herein;