Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 240H] [Entire Act]

State of Uttar Pradesh - Subsection

Section 240H(3) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(3)[The court of competent jurisdiction] [Substituted by U.P. Act No. 20 of 1972.] shall determine the question referred to him under Clause (b) of sub-section (2) in the manner prescribed and his decision thereon shall be final.