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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(4) in U.P. Revenue Code, 2006

(4)The State Government may designate an [Assistant Collector first class] [Substituted 'Assistant Collector' by U.P. Act No. 4 of 2016, dated 11.3.2016.]appointed to a district to be an Additional Sub-Divisional Officer for one or more tahsils of the district.