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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Uttar Pradesh - Subsection

Section 66(2) in The General Rules (Civil), 1957

(2)No commission shall issue to a Collector or to any officer subordinate to a Collector unless the consent of the Collector has been obtained previously, Munsarims, Nazirs, Copyists, Ahlmads, Pleader's clerks and Petition writers shall not be employed as Commissioners.