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[Cites 0, Cited by 0] [Section 222] [Entire Act]

State of Uttar Pradesh - Subsection

Section 222(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(2)Where the asami appears and contests the claim, the application be treated as a suit and, if necessary, the Court shall order the applicant to pay any additional Court fee payable in accordance with the law for the time being in force relating to suits for arrears of rent or ejectment.