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State of Uttar Pradesh - Section

Section 293 in The U.P. Zamindari Abolition and Land Reforms Act, 1950

293. Provisions of Act 111 of 1901 applied to applications and proceedings under this Chapter.

- The provisions of Chapters IX and X of the United Provinces Land Revenue Act, 1901, as amended by this Act shall, insofar as they are not inconsistent with the provisions of this Act, apply to applications and proceedings made or taken under this Chapter.