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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Uttar Pradesh - Subsection

Section 80(9) in U.P. Revenue Code, 2006

(9)The State Government may fix the scale of fees for declaration under this section and different fees may be fixed for different purposes:Provided that if the applicant uses the holding or part thereof, for his own residential purpose, no fee shall be charged for the declaration under this section.]