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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(4) in United Provinces Land Acquisition (Rehabilitation of Refugees) Act, 1948

(4)The provisions of the Land Acquisition Act, 1894, shall in so far as they are not inconsistent with the provisions of this Act, apply in respect of any reference made to the District Court under sub-section (3).