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[Cites 0, Cited by 0] [Section 331A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 331A(4) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(4)The finding of the Assistant Collector-in-charge of the sub-division on the issue referred to it shall, for the purpose of appeal, be deemed to be part of the finding of the court which referred the issue],