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[Cites 0, Cited by 1] [Section 72] [Entire Act]

State of Uttar Pradesh - Subsection

Section 72(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(2)Without prejudice to the generality of the foregoing power, such rules may provide for-
(a)the procedure to be followed in placing the amount of compensation at the disposal of the Court or authority under Section 70; and
(b)the matters which are to be and may be prescribed.