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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(1) in The United Provinces Estates Act, 1920

(1)No court shall question the validity or propriety of any declaration made under section 7 or section 18 except on the ground that the applicant was not competent to contract on the date on which he made his application.