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State of Uttar Pradesh - Section

Section 189 in The U.P. Land Revenue Act, 1901

189. Place for holding Court -

A Commissioner may hold his Court at any place within his division.An Additional Commissioner may hold his Court at any place within the division or divisions to which he is appointed.A Collector, [Additional Collector] [Added by U P. Act No. 2 of 1932.], an Assistant Collector (whether in charge or not of a sub-division of a district), a Record Officer, an Assistant Record Officer, a Settlement Officer or an Assistant Settlement Officer, may hold his Court at any place within the district to which he is appointed.A Tahsildar may hold his Court at any place within his tahsil.