Section 18(2)(k) in The U.P. Government Estates Thekedari Abolition Act, 1958

[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(2)(k) in The U.P. Government Estates Thekedari Abolition Act, 1958

(k)the procedure to be followed in applications and other proceedings under this Act in cases in which no specific provision has been made herein; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 18(2)(k) in The U.P. Government Estates Thekedari Abolition Act, 1958