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State of Uttar Pradesh - Section

Section 46 in The U.P. Land Revenue Act, 1901

46. Obligation to furnish information necessary for the preparation of records. -

Any person whose rights, interests or liabilities are required by any enactment for the time being in force or by any rule made under any such enactment, to be entered in any official register by a Kanungo or Lekhpal shall be bound to furnish, on the requisition of the Kanungo or lekhpal or of any revenue officer enagged in compiling the register, all information necessary for the correct compilation thereof.