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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(3)(b) in U.P. Revenue Code, 2006

(b)as Judicial Member of the Board, [unless he has held an office not below the rank of a Collector]. [Substituted 'unless he has been a Revenue Officer' by U.P. Act No. 4 of 2016, dated 11.3.2016.]