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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Uttar Pradesh - Subsection

Section 73(8) in U.P. Revenue Code Rules, 2016

(8)The Collector, the Commissioner and the Secretary, Board of Revenue, shall maintain confidential files in respect of the Panel Lawyers in the district, at the Divisional headquarters and at the headquarters of the Board of Revenue respectively 51 and shall annually enter therein remarks on the Lawyers' capacity, efficiency, integrity and general performance.