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[Cites 0, Cited by 0] [Section 49B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 49B(4) in Uttar Pradesh Muslim Waqfs Act, 1960

(4)Any person aggrieved by an order of the Collector under subsection (2) may, within a period of thirty days from the date of the service of the order, prefer an appeal to the Court of the District Judge within whose jurisdiction the property is situate.