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[Cites 0, Cited by 2] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(2) in U.P. Revenue Code, 2006

(2)[ On receiving an application under sub-section (1) or on any error or omission otherwise coming to his knowledge, the Tahsildar shall make such inquiry as may appear to him to be necessary, and refer the case along with his report to the Collector in the case of map correction and to the Sub-Divisional Officer in matter of other correction.