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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Uttar Pradesh - Subsection

Section 97(2) in U.P. Revenue Code Rules, 2016

(2)On receipt of the report of the Lekhpal or on information received otherwise, the Assistant Collector shall call upon the parties to the transaction to show cause why action under section 93 (read with sections 103 or 104) should not be taken in respect of the land in question.