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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Uttar Pradesh - Subsection

Section 82(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(2)Every such application shall, also be accompanied by [* * *] [Deleted by U.P. Act No. 20 of 1954.] copies of the Compensation Assessment Rolls in respect of the estates for which compensation has been finally determined or paid under this Act.