Section 52(8)(b) in The U.P. Land Revenue Act, 1901

[Cites 0, Cited by 0] [Section 52(8)] [Section 52] [Entire Act]

State of Uttar Pradesh - Subsection

Section 52(8)(b) in The U.P. Land Revenue Act, 1901

(b)made under sub-section (7) shall subject to the result of any suit which tire aggrieved person may file in any Court of competent jurisdiction, be final].

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State of Uttar Pradesh - Subsection

Section 52(8)(b) in The U.P. Land Revenue Act, 1901