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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Uttar Pradesh - Subsection

Section 98(4) in U.P. Revenue Code Rules, 2016

(4)Every attestation by a revenue officer under this rule shall be, as far as possible, in the following form:-"This deed of lease was presented before me on ................ by the persons specified below. I have satisfied myself as to their identity and they have assented to the terms of the lease.