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[Cites 0, Cited by 0] [Section 203] [Entire Act]

State of Uttar Pradesh - Subsection

Section 203(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(2)The Court executing the decree or the order of ejectment may on the application of any party determine the value of the crops or trees and the compensation payable by the judgment-debtor under the provisions of Clause (b) of sub-section (1).