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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Uttar Pradesh - Subsection

Section 52(4) in U.P. Revenue Code Rules, 2016

(4)Nothing in this rule shall deprive any person 27 aggrieved by the order of the Collector or the officer specified in sub-rule (3) or of the revisional court passed under section 58(2) to establish his claim by means of a suit before the competent court.