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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(1) in Uttar Pradesh Dacoity Affected Areas Act, 1983

(1)If the District Magistrate is not satisfied with the representation made under Section 18, he shall refer the matter with his report to the Special Court, having jurisdiction for deciding whether the property or any part thereof was or was not acquired by or as a result of the commission of scheduled offence.