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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Uttar Pradesh - Subsection

Section 61(2) in The U.P. Stamp Act, 2008

(2)The Court shall send to the Revenue Authority by which the case was stated, a copy of such judgment under the seal of the Court and the signature of the Registrar; and the Revenue Authority shall, on receiving such copy, dispose of the case conformably to such judgment.