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[Section 192]
[Entire Act]
State of Uttar Pradesh - Subsection
Section 192(2) in U.P. Revenue Code Rules, 2016
| Section | Particulars |
| 24 | Demarcation proceedings. |
| 25 | Proceeding regarding rights of way and othereasements. |
| 26 | Proceeding regarding removal of obstacle. |
| 30(2) | Proceeding regarding physical division ofminjumla number. |
| 31(2) | Proceeding regarding determination of shares. |
| 32 | Proceeding regarding correction of records. |
| 35 | Mutation proceedings. |
| 38 | Proceeding regarding correction of error oromission. |
| 49 | Proceeding regarding revision of map andrecords. |
| 58 | Proceeding regarding dispute arising in respectof any property referred to in sections 54, 56 or 57. |
| 66 | Proceeding regarding inquiry into irregularallotment of Abadi sites. |
| 67 | Proceeding regarding eviction of unauthorisedoccupants. |
| 80 | Proceeding regarding declaration fornonagricultural use. |
| 82 | Proceeding regarding cancellation ofdeclaration. |
| 98 | Proceeding regarding permission to transferBhumidhari land to person other than Scheduled Caste. |
| 101 | Proceeding for exchange. |
| 105(2) | Proceeding for possession of Land. |
| 128 | Proceeding for cancellation of allotment andlease. |
| 149 | Proceeding for eviction of Government |
| &150 | lessee. |
| 193 | Proceeding to set aside sale for irregularity. |
| 195 | Proceeding for setting aside of sale byCollector or Commissioner. |
| 212 | Proceeding for transfer of cases. |