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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(1) in THE UTTAR PRADESH RECOVERY OF DAMAGES TO PUBLIC AND PRIVATE PROPERTY ACT, 2020

(1)Every application/Claim petition for compensation shall filled within three Application/month be accompanied by a fee of rupees twenty five in the form of court- fee stamps.