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[Cites 0, Cited by 4] [Entire Act]

State of Uttar Pradesh - Section

Section 22 in The U.P. Land Revenue Act, 1901

22.

[* * *] [Omitted by A.O. 1937.][23. Appointment of Lekhpals. - The State Government shall appoint a Lekhpal to each halka for the preparation of records specified by or under tire Act and for the purpose of such other duties as may be prescribed.] [Substituted by U.P. Land Reforms (Amendment) Act, 1956.]