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State of Uttar Pradesh - Section

Section 282 in The United Provinces Tenancy Act, 1939

282. Subordinate Courts

. - For the purposes of Sections 280 and 281, the Courts of all Assistant Collectors shall be deemed to be subordinate to the Collector and the Courts of all Assistant Collectors of the second class to be subordinate to the Assistant Collector in charge of the sub-division within which they exercise jurisdiction.