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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(4) in The United Provinces Minor Irrigation Works Act, 1920

(4)An order under sub-section (3) may award compensation to any person who is a party to the proceedings against any other such person for any injury sustained, and any compensation so awarded shall be recoverable upon application made to the revenue Court having jurisdiction in the area concerned as if it had been awarded by a decree of that Court.