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[Cites 0, Cited by 0] [Section 52(5)] [Section 52] [Entire Act]

State of Uttar Pradesh - Subsection

Section 52(5)(b) in The U.P. Land Revenue Act, 1901

(b)in any other case after making such inquiry as he may deem necessary correct the mistake, and settle the dispute, by conciliation between the parties appearing before him, and pass orders on the basis of such conciliation.