Section 91(3)(b) in THE UTTAR PRADESH REORGANISATION ACT, 2000

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Union of India - Subsection

Section 91(3)(b) in THE UTTAR PRADESH REORGANISATION ACT, 2000

(b)"corresponding court, tribunal, authority or officer" in the State of Uttaranchal means-

(i)the court, tribunal, authority or officer in which, or before whom, the proceeding would have laid if it had been instituted after the appointed day; or

(ii)in case of doubt, such court, tribunal, authority, or officer in that State, as may be determined after the appointed day by the Government of that State or the Central Government, as the case may be, or before the appointed day by the Government of the existing State of Uttar Pradesh to be the corresponding court, tribunal, authority or officer.

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Union of India - Subsection

Section 91(3)(b) in THE UTTAR PRADESH REORGANISATION ACT, 2000