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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Uttar Pradesh - Subsection

Section 99(11) in U.P. Revenue Code Rules, 2016

(11)The Collector shall make an endeavor to dispose of the application under section 98(1) within the period of fifteen days from the date of receiving the report submitted by the inquiry officer and if the application is not disposed of within such period the reason for the same shall be recorded.