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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(3) in THE UTTAR PRADESH RECOVERY OF DAMAGES TO PUBLIC AND PRIVATE PROPERTY ACT, 2020

(3)An application under this section shall be presented before the Claims Tribunal by the petitioner unless he is prevented by sufficient cause from appearingpersonally, in which case the application may be presented by his agent authorized in writing in this behalf. .