Section 372 in Uttar Pradesh Municipal Corporation Act, 1959
372. Duties of Tribunal.
- The Tribunal shall perform the functions of the Court with reference to all acquisition of land for the Corporation for the purposes of this Act under the Land Acquisition Act, 1894:Provided that no such claim shall be entertained by the Tribunal, unless the claimant has deposited in Court such sum not exceeding Rs. 7000, as the Tribunal may fix, as security, for the costs, which in the event of the claimant's failure may be awarded against him.(2)[ * * *] [Inserted by U.P. Act 30 of 1970 and repealed by U.P. Act 22 of 1972.]
