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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Uttar Pradesh - Subsection

Section 52(6) in The U.P. Land Revenue Act, 1901

(6)The record of all cases which cannot be disposed of by the Naib-Tahsildar by conciliation as required by sub-section (5), shall be forwarded to the Assistant Records Officer who shall dispose of the same, in accordance with tire provisions of Section 40,41 or 43, as the case may be, and where the dispute involves a question of title, he shall decide the same after a summary inquiry.