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[Cites 0, Cited by 2] [Section 333] [Entire Act]

State of Uttar Pradesh - Subsection

Section 333(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(2)If an application under this section has been moved by any person either to the Board or to the Commissioner or to the Additional Commissioner, no further application by the same person shall be entertained by any other of them.]