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[Cites 0, Cited by 0] [Section 151] [Entire Act]

State of Uttar Pradesh - Subsection

Section 151(8) in The General Rules (Civil), 1957

(8)In every appeal to civil court from a court of revenue, the civil court record shall consist of Part I only and shall commence with the Memorandum of Appeal, Paragraphs (2), (4) and (5) of this rule shall, so far as may be, apply to the compilation of such record.