Section 344(1)(d) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 344(1)] [Section 344] [Entire Act]

State of Uttar Pradesh - Subsection

Section 344(1)(d) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(d)the time within which [suits] [Inserted by U.P. Act No. 20 of 1954.], applications and appeals may be presented under this Act, in cases for which no specific provision in that behalf has been made therein;

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State of Uttar Pradesh - Subsection

Section 344(1)(d) in The U.P. Zamindari Abolition and Land Reforms Act, 1950