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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Uttar Pradesh - Subsection

Section 90(d) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(d)the finding or decision with reasons therefor upon each separate point for determination or issue unless the finding or decision upon any one or more of the points for determination or at issue is sufficient for the decision of the case, and