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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Uttar Pradesh - Subsection

Section 84(3) in U.P. Revenue Code Rules, 2016

(3)The State Government may accept the request with or without modification and may impose such conditions or restrictions as it considers necessary. The Collector shall thereafter give due publicity to the change in class of land and shall direct the records to be corrected accordingly.