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[Cites 0, Cited by 0] [Section 49(5)] [Section 49] [Entire Act]

State of Uttar Pradesh - Subsection

Section 49(5)(b) in U.P. Revenue Code, 2006

(b)in any other case, after making such inquiry as he may deem necessary, correct the mistake, and settle the dispute by conciliation between the parties appearing before him, and pass orders on the basis of such conciliation.