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State of Uttar Pradesh - Section

Section 217 in U.P. Revenue Code, 2006

217. Revenue Courts to have no power to adjudicate upon the validity of enactment.

- Notwithstanding anything contained in the provisions of this Code, the Board or any other revenue Court shall have no jurisdiction in respect of a matter which involves a question as to the validity of the provisions of this Code or any other law for the time being in force or any rule or notification made or issued thereunder.