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[Cites 0, Cited by 1] [Section 40] [Entire Act]

State of Uttar Pradesh - Subsection

Section 40(2) in The U.P. Land Revenue Act, 1901

(2)If in the course of inquiry into a dispute under this Section the [Tahsildar] [Substituted by U.P. Act No. 1 of 1951.] is unable to satisfy himself as to which party is in possession, he shall ascertain by summary inquiry who is the person best entitled to the property and shall put such person in possession.