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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Uttar Pradesh - Subsection

Section 77(2) in The United Provinces Tenancy Act, 1939

(2)The entry in the register shall be conclusive proof of the amount of the outlay in any subsequent proceedings between the parties to the application or their successors-in-interest respecting the cost of the work.