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State of Uttar Pradesh - Section

Section 182 in U.P. Revenue Code Rules, 2016

182. Certified copy of order or decree to be enclosed. (Section 233).

- Where an appeal or revision against any order or decree is preferred under any provision of the Code, a certified copy of such order or decree shall accompany the memorandum of appeal or revision, unless such copy is dispensed with by the Court or officer concerned.