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[Cites 0, Cited by 0] [Section 121(1)] [Section 121] [Entire Act]

State of Uttar Pradesh - Subsection

Section 121(1)(b) in U.P. Revenue Code Rules, 2016

(b)the report regarding mutation should be submitted by the Lekhpal to the Revenue Inspector after delivery of possession. The map shall also be directed to be corrected accordingly.