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[Cites 0, Cited by 0] [Section 52A(8)] [Section 52A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 52A(8)(b) in U.P Consolidation of Holdings Act, 1953

(b)where such objections are filed, after such modifications or alterations, as may be necessary, in view of the orders passed on objections and appeals under sub-section (7).