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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Uttar Pradesh - Subsection

Section 39(b) in U.P. Revenue Code (Amendment) Act, 2016

(b)in sub-section (8), for the words "may prefer an appeal to the Record Officer in the manner prescribed" the words "may prefer an appeal within thirty days from the date of such order to the Record Officer in the manner prescribed" shall be substituted.