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[Cites 0, Cited by 0] [Section 343] [Entire Act]

State of Uttar Pradesh - Subsection

Section 343(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(2)Notwithstanding anything contained in the said chapters or clause (d) of sub-section (1) of Section 344, the period of limitation for filing of an appeal by or on behalf of the State Government shall be ninety days from the date of the order appealed against.