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

State of Uttar Pradesh - Subsection

Section 9(4) in United Provinces Acquisition of Property (Flood Relief) Act, 1948

(4)The provisions of the Land Acquisition Act, 1894 shall in so far as they are not inconsistent with the provisions of this Act, apply in respect of any reference made to the District Judge under sub-section (3), except that no appeal shall lie from any order passed by such District Judge.