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[Cites 0, Cited by 2] [Section 9A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9A(3) in U.P Consolidation of Holdings Act, 1953

(3)The Assistant Consolidation Officer, while acting under sub-section (1) and the Consolidation Officer, while acting under sub-section (2), shall be deemed to be a Court of competent jurisdiction, anything to the contrary contained in any other law for the time being in force notwithstanding.