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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(2)(b) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956

(b)involves a question of title and such question has not already been determined by a competent Court, the Compensation Officer shall refer the question for determination to the District Judge.