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[Cites 0, Cited by 0] [Section 233(2)] [Section 233] [Entire Act]

State of Uttar Pradesh - Subsection

Section 233(2)(xi) in U.P. Revenue Code, 2006

(xi)The procedure for collection of land revenue and other public moneys, and the matters connected with the execution of various, processes there for, including the fixation of costs and collection charges;