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[Cites 0, Cited by 3] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(1) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960

(1)In hearing and deciding an appeal under this Act, the appellate Court shall have all the powers and the privileges of a Civil Court and follow the procedure for the hearing and disposal of appeals laid down in the Code of Civil Procedure, 1908.