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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(8) in The U.P. Land Revenue Act, 1901

(8)Nothing in sub-sections (4) to (7) shall apply in relation to any area which is either under consolidation operations or under record operations.[33A. Correction of annual registers in cases of uncontested successions. - (1) Where a person obtains possession of any land by succession, tire Kanungo shall make such enquiry as may be prescribed and if the case is not disputed record the same in the annual registers.] [Inserted by U P. Act No. 37 of 1958.]