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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(2) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(2)Notwithstanding anything contained in this Act, the period of limitation for filing an appeal by State Government shall be ninety days from the date of the order appealed against.