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[Cites 0, Cited by 1] [Section 220] [Entire Act]

State of Uttar Pradesh - Subsection

Section 220(2) in The U.P. Land Revenue Act, 1901

(2)No decree or order passed judicially by it or by any of its members shall be so reviewed except on the application of a party to the case made within a period of ninety days from the passing of tire decree or order, or made after such period if tire applicant satisfies tire Board that he had sufficient cause for not making the application within such period.