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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Uttar Pradesh - Subsection

Section 78(4) in U.P. Revenue Code Rules, 2016

(4)The accounts, registers and upto date records of all the properties placed in the charge of the Samiti shall be kept and maintained by the Secretary and shall be put up at least twice in a calendar year before the Samiti for its information and necessary action. Any discrepancy or damage to them shall be promptly reported to the Tahsildar through the Revenue Inspector of the area.