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[Cites 0, Cited by 0] [Section 79A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 79A(3) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(3)Subject to any condition or restriction that may be prescribed, the Collector may, by a written order, require any person to produce such documents, papers or registers or to furnish such information as he may deem necessary for the proper discharge of his duties under sub-section (1).