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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(1) in U.P. Revenue Code, 2006

(1)The Collector shall prepare and maintain a register, in the form prescribed, containing list of all villages in his district and shall show therein -
(a)the areas which are liable to fluvial action;
(b)the areas which have precarious cultivation; and
(c)such other particulars as may be prescribed.