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[Cites 0, Cited by 0] [Section 240M(2)] [Section 240M] [Entire Act]

State of Uttar Pradesh - Subsection

Section 240M(2)(d) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(d)the manner in which the Compensation Officer shall refer the objections to competent court of the District Judge under Section 240-H;