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State of Uttar Pradesh - Section

Section 101A in U.P. Zamindari Abolition and Land Reforms Rules, 1952

101A. [ [Added by Notification No. 5839/I-A-2100-59, dated 16.02.1965.]

On receipt of a reference under Chapter VI of the Act, the Mines Tribunal shall decide the case in accordance with the procedure laid down in the rules hereafter appearing.