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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

State of Uttar Pradesh - Subsection

Section 43(3)(i) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956

(i)imposing limits of time within which tilings to be done for the purposes of rules must be done, with or without powers to any authority therein specified to extend limits imposed;