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[Cites 0, Cited by 0] [Section 85C] [Entire Act]

State of Uttar Pradesh - Subsection

Section 85C(i) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(i)Every application under Section 79 shall be presented to the Rehabilitation Grants Officer by the intermediary concerned in person or by his duly authorized agent or counsel as provided under Section 84.