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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Uttar Pradesh - Subsection

Section 43(2) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949

(2)The procedure to be followed in appeals shall be the same as provided in the Revenue Court Manual for Uttar Pradesh for appeals under the United Provinces Tenancy Act, 1939.