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[Cites 0, Cited by 0] [Section 222] [Entire Act]

State of Uttar Pradesh - Subsection

Section 222(4) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(4)[ If the Court fee has been duly paid, the Court shall, [* * *] [Substituted by U.P. Act No. 20 of 1954.] proceed to hear and decide the application as if it were a suit for recovery of arrears of rent.]