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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Uttar Pradesh - Subsection

Section 94(3) in U.P. Revenue Code Rules, 2016

(3)On receipt of the application under sub-rule (2), the State Government may make an inquiry, and if it is of opinion that the conditions specified in section 89(3) are fulfilled, it may grant the requisite permission with or without any conditions or restrictions.