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State of Uttar Pradesh - Section

Section 15 in U.P. Revenue Code Rules, 2016

15. Imposition of penalty [Section 18(2)].

- The Collector shall before imposition of the penalty under sub-section (2) of section 18 of the Code, cause to be served a show cause notice in R.C. Form- 2 on the person or revenue officer concerned and afford a reasonable opportunity of hearing to him.Chapter-IV Boundaries and Boundary Marks