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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(2) in The United Provinces Estates Act, 1920

(2)The State Government after considering the application and the result of any inquiry made by it or under its orders, and any further particulars or information called for by it, may either grant or refuse permission, or grant permission in respect of a portion only the property to which the application relates.