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State of Uttar Pradesh - Section

Section 101B in U.P. Zamindari Abolition and Land Reforms Rules, 1952

101B.

The Mines Tribunal shall ordinarily hold its sitting at such place as may be fixed by the State Government:Provided that the Mines Tribunal may, in its discretion sit at any other place within the State where it considers necessary so to do in the interest of expeditious disposal of the reference.