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State of Uttar Pradesh - Section

Section 206 in The U.P. Land Revenue Act, 1901

206. Decision according to award. -

If the officer making the reference does not see cause to remit the award or any of tire matters referred to arbitration for reconsideration, and if no application has been made to set aside the award, or if he has refused such application, he shall decide in accordance with the award, or if the award has been submitted to him in the form of a special case, according to his own opinion in such case.