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[Cites 0, Cited by 0] [Section 154A(5)] [Section 154A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 154A(5)(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(a)For the purpose of sub-rule (1) the Collector shall maintain a list of legal practitioners suitable for appointment as Commissioners and shall cause it to be revised annually.