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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Uttar Pradesh - Subsection

Section 77(2) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(2)The Court shall consider any cause shown by such person and after making such inquiry as it may deem fit, may direct that such compensation, not exceeding one thousand rupees as it may determine, be paid to the Board.