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State of Uttar Pradesh - Section

Section 19 in U.P. Revenue Code Rules, 2016

19. Recommendation of Naib Tahsildar (Section 22).

(1)Every recommendation of the Naib Tahsildar under section 22(2) shall specify precise number of the boundary marks which are required to be erected, restored, repaired or replaced along with other details. The recommendation shall indicate estimate of expenses likely to be incurred in the erection, restoration, repair or replacement of such boundary marks.
(2)If the facts regarding the destruction, removal or damage of any boundary mark, otherwise comes to the knowledge of the Sub-Divisional Officer, he may require the Naib Tahsildar to submit the estimate of expenses in accordance with sub-rule (1).