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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(2) in Uttar Pradesh Dacoity Affected Areas Act, 1983

(2)In the appeal preferred in the High Court under sub-section (1) the High Court may confirm, reverse, very or modify the decision or direct that the matter be re-heard by the Special Court.