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[Cites 0, Cited by 0] [Section 85E] [Entire Act]

State of Uttar Pradesh - Subsection

Section 85E(5) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(5)The application made by the Collector under sub-rule (3) will be joined with the application of the debtor-intermediary, if any, and both will be heard as if they were one application.