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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(3) in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948

(3)Where any person aggrieved by an award made under sub-section (2) makes an application within the period prescribed requiring the matter to be referred to the court, the Compensation Officer, shall refer it to the decision of the District Court having jurisdiction.