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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(2) in U.P Consolidation of Holdings Act, 1953

(2)[ If the State Government so decides, it may order that specified amount be recovered in advance in the manner prescribed, as the first instalment of the cost of][the said operation] [Substituted by U.P. Act No. 8 of 1963.].