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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Uttar Pradesh - Subsection

Section 126(2) in The United Provinces Tenancy Act, 1939

(2)An officer invested with powers under this section may be invested with them generally or with reference to specified cases or classes or cases and shall have all the powers of a Record Officer under Chapter IV of the United Provinces Land Revenue Act, 1901.