Section 240M(2)(h) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 240M(2)] [Section 240M] [Entire Act]

(h)the fees to be paid in respect of applications under this Act, in cases in which no specific provision in that behalf has been made therein;

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