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[Cites 0, Cited by 1] [Section 5(2)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(2)(b) in U.P Consolidation of Holdings Act, 1953

(b)such abatement shall be without prejudice to the rights of the persons affected to agitate the right or interest in dispute in the said suits or proceedings before the appropriate consolidation authorities under and in accordance with the provisions of this Act and the rules made thereunder.]