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[Cites 0, Cited by 0] [Section 183] [Entire Act]

State of Uttar Pradesh - Subsection

Section 183(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(2)[The application shall be accompanied by a certified copy of the order if any, in pursuance of which the applicant was evicted from the land.] [Substituted by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.]