Section 2 — Jurisdiction of High Court and Board of Revenue over Dehra Dun.

The Dehra Dun Act, 1871
The High Court and the Board of Revenue of 1 [Uttar Pradesh] shall exercise 2 *** respectively, in the said district, all the powers which the said High Court or Board of Revenue are at present, respectively, authorized to exercise in any part of 1 [Agra].

Official Hindi (PDF) ↗

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