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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Uttar Pradesh - Subsection

Section 56(2) in Uttar Pradesh Rural Housing Board Act, 1983

(2)The court shall consider any cause shown by such person and, after making such inquiry as it may deem fit, may direct that such compensation, not exceeding one thousand rupees as it may determine, be paid to the Board.