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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(1) in U.P. Revenue Code Rules, 2016

(1)Every application for settlement of boundary dispute under section 24(1) of the Code shall be made to the Sub-Divisional-Officer and it shall contain the following particulars:
(a)The names, parentage and addresses of the parties;
(b)Plot number, area and boundaries of the land, along with its location;
(c)Precise nature of the dispute.