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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Uttar Pradesh - Subsection

Section 119(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(3)If the Assistant Collector finds that the amount deposited under rule 116 is less than the amount specified in section 134(3), he may grant time to the applicant to make up the deficiency.