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State of Uttar Pradesh - Section

Section 556 in The General Rules (Civil), 1957

556. Mukhtar of the second grade.

- A Mukhtar holding a certificate written on the stamp paper of the value of ten rupees shall be competent to appear, plead and act in any subordinate criminal or revenue office and to practise as a Mukhtar in the Court of a Civil Judge or Munsif or in a Court of Small Causes.