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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Uttar Pradesh - Subsection

Section 109(1) in U.P. Revenue Code Rules, 2016

(1)If the plaint referred to in rule 107 or rule 108 is in order, it shall be registered as a suit and the defendants shall be called upon to file their written statements. The suit shall then be decided according to the provisions of the Code of Civil Procedure, 1908.