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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Uttar Pradesh - Subsection

Section 52(1) in U.P. Revenue Code Rules, 2016

(1)If there is any dispute about any of the properties referred to in section 58(1), the person concerned may apply to the Collector for settlement of such dispute specifying in the application the following particulars:-
(a)The name, parentage and address of the applicant.
(b)The details of the property.
(c)The nature of the dispute.
(d)The name and address of the person who disputes the claim.