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[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of Uttar Pradesh - Subsection

Section 159(4) in The United Provinces Tenancy Act, 1939

(4)If the Court to which a claim under sub-section (1) is made, is the Court of an Assistant Collector of the second class, he shall forward the proceedings to the Assistant Collector in-charge of the sub-division who shall dispose of the case as if it had been instituted before himself.