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State of Uttar Pradesh - Section

Section 4 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949

4.

Every Assistant Collector appointed under the United Provinces Land Revenue Act, 1901, shall exercise the powers of Assistant Collcetor under the Act within the area of his jurisdiction or where so directed by the Collector in such area or areas as may be allotted to his charge.