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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Uttar Pradesh - Subsection

Section 106(1) in U.P. Revenue Code Rules, 2016

(1)If during the period specified in section 115(3), any claimant applies for the restoration of the land referred to therein, the Sub-Divisional Officer shall call for a detailed report from the Tahsildar, and after affording an opportunity of hearing to the applicant or any other person interested (including the Bhumi Prabandhak Samiti), decide the claim of the applicant.