Section 48 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
48. Hearing and deciding of objections.
- In hearing and deciding the objections filed under Section 46 the Compensation Officer shall, in so far as they maybe applicable and not inconsistent with the provisions of this Chapter, have all the powers of a Civil Court and subject to such modifications as may be prescribed, follow the procedure laid down in the Code of Civil Procedure, 1908 (V of 1908), for the hearing and disposal of suits relating to immovable property.
