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[Cites 0, Cited by 0] [Section 232] [Entire Act]

State of Uttar Pradesh - Subsection

Section 232(4) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(4)On the date fixed or on any other date to which the hearing may be adjourned the Assistant Collector shall, if after such inquiry, as may be prescribed, he is satisfied that the applicant is entitled to be put into possession, make an order to that effect.