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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Uttar Pradesh - Subsection

Section 71(4) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(4)If the suit or proceeding mentioned in sub-section (2) is instituted or commenced within the period aforesaid the Compensation Officer shall place the amount of compensation at the disposal of the Court before which such suit is instituted or commenced.