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[Cites 0, Cited by 0] [Section 344(1)] [Section 344] [Entire Act]

State of Uttar Pradesh - Subsection

Section 344(1)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)the procedure to be followed in [suits, applications appeals and other proceedings including proceedings for review or revision] [Substituted by U.P. Act No. 4 of 1969.] under this Act, in cases for which no specific provision has been made therein;