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State of Uttar Pradesh - Section

Section 228 in The U.P. Land Revenue Act, 1901

228. Powers of an Assistant Collector of first class not in charge of a sub-division. -

An Assistant Collector of the first class not in charge of a sub-division of a district shall exercise all or any of the powers conferred on an Assistant Collector of tire first class in charge of a sub-division in such cases or class of cases as the Collector may, from time to time, refer to him for disposal.