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State of Uttar Pradesh - Section

Section 85D in U.P. Zamindari Abolition and Land Reforms Rules, 1952

85D.

The provisions of Order XIX of the First Schedule of the Code of Civil Procedure, 1908, and of the Rules relating to affidavits framed by the Allahabad High Court under Section 122 of the said Code shall apply to the proceedings in the court of the Rehabilitation Grants Officer.]