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[Cites 0, Cited by 0] [Section 329] [Entire Act]

State of Uttar Pradesh - Subsection

Section 329(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(2)Where any proceeding has been transferred under sub-section (1), the officer, who thereafter disposes of such proceeding, may, subject to any special directions in the order of transfer, either re-try it or proceed from the point at which it was transferred.