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[Cites 0, Cited by 8] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(2) in U.P Consolidation of Holdings Act, 1953

(2)The provisions of Sections 7 to 11 shall mutatis mutandis, apply to the hearing and decision of any matter raised under sub-section (1) as if it were a matter raised under the aforesaid sections.] [Substituted by U.P. Act No. 8 of 1963.]