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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(3) in United Provinces Acquisition of Property (Flood Relief) Act, 1948

(3)When any person aggrieved by an award made under sub-section (2) makes an application within the period prescribed requiring the matter to be referred to the District Judge, the Compensation Officer shall refer it to the decision of the District Judge having jurisdiction.