Section 210(1)(c) in U.P. Revenue Code, 2006

[Cites 0, Cited by 0] [Section 210(1)] [Section 210] [Entire Act]

State of Uttar Pradesh - Subsection

Section 210(1)(c) in U.P. Revenue Code, 2006

(c)acted in the exercise of such jurisdiction illegally or with material irregularity, the Board, or the Commissioner, as the case may be, may pass such order in the case as it or he thinks fit.

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State of Uttar Pradesh - Subsection

Section 210(1)(c) in U.P. Revenue Code, 2006