Section 42(2)(B) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

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State of Uttar Pradesh - Subsection

Section 42(2)(B) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(B)Settlement of land, etc. [Rule 178-A, U.P.Z.A. & L.R. Rules]. - (1) Where the settlement of land made by the Bhumi Prabandhak Samiti, as approved by the Collector is challenged under sub-section (4) of Section 198, U.P.Z.A. & L.R. Act by any person aggrieved or where the Collector intends to take suo motu action, the Collector may pass suitable interim orders by way of stay of proceedings or otherwise.

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State of Uttar Pradesh - Subsection

Section 42(2)(B) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual