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[Cites 0, Cited by 0] [Section 212A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 212A(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(2)The application under sub-section (1) shall be, in addition to and not in derogation of the right of suit conferred by the said section and shall contain the particulars to be prescribed.