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State of Uttar Pradesh - Section

Section 9 in U.P. Revenue Code Rules, 2016

9. Board's power to call for statements [Section 8(1)].

- The Board may, from time to time, call for statements from various Revenue Courts and Revenue Officers regarding the disposal and pendency of the cases and in all other matters and may also issue appropriate directions for the judicial function, early disposal of cases and all other matters.