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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(2) in U.P. Revenue Code Rules, 2016

(2)The Committee shall, after considering the objections, if any, submit the report to the Board of Revenue which shall, after considering the report submitted by the Committee and the objections, if any, from the public, submit the report along with its comments to the State Government for the appropriate decision. The State Government shall take the decision on the report submitted by the Board.]