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State of Uttar Pradesh - Section

Section 86 in U.P. Revenue Code Rules, 2016

86. Notice to the bhumidhar (Section 80).

- Where the proceedings under section 80(1) has been initiated by the Sub-Divisional Officer on his own motion, he shall issue notice to the bhumidhar concerned, and the inquiry referred to in rule 85(3) shall be held after the reply, if any, of the bhumidhar is submitted.