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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(7) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949

(7)No application shall be rejected on the ground merely that it docs not fulfil the requirements of clause (b) of sub-section (I) or sub-section (2) of Section 5, but the Assistant Collector shall grant the applicant an opportunity to comply with the same.