Section 230(2)(e) in U.P. Revenue Code, 2006

[Cites 0, Cited by 0] [Section 230(2)] [Section 230] [Entire Act]

State of Uttar Pradesh - Subsection

Section 230(2)(e) in U.P. Revenue Code, 2006

(e)any principle or rule of law or established jurisdiction, form or course of pleading practice or procedure or existing usage, custom privilege, restriction, exemption, office or appointment :

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State of Uttar Pradesh - Subsection

Section 230(2)(e) in U.P. Revenue Code, 2006