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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Uttar Pradesh - Subsection

Section 109(6) in U.P. Revenue Code Rules, 2016

(6)When the report regarding Kurra is submitted by the Lekhpal, the objection shall be invited thereon and thereafter the appropriate order shall be passed by the Sub Divisional Officer after affording opportunity of hearing to the parties and considering the objection, if any, filed against the report submitted by the Lekhpal.