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[Cites 0, Cited by 0] [Section 324] [Entire Act]

State of Uttar Pradesh - Subsection

Section 324(2) in The U.P. Municipalities Act, 1916

(2)Any decision of the Collector awarding compensation shall be subject to a right of the applicant for compensation to require reference to the District Judge in accordance with the procedure set forth in Section 18 of the Land Acquisition Act, 1894 (Act I of 1894).