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[Cites 0, Cited by 0] [Section 230(2)] [Section 230] [Entire Act]

State of Uttar Pradesh - Subsection

Section 230(2)(d) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(d)[* * *];
(dd)[ the procedure relating to the making of an application under Section 157-A and the enquiries to be made by the Collector in respect thereof;] [Inserted by U.P. Act No. 4 of 1969.]