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[Cites 0, Cited by 0] [Section 289] [Entire Act]

State of Uttar Pradesh - Subsection

Section 289(3) in The United Provinces Tenancy Act, 1939

(3)In cases falling under sub-section (1) or sub-section (2), if the Court is a revenue Court subordinate to the Collector, no reference shall be made under the foregoing provisions of this section except with the previous sanction of the Collector.