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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(1) in U.P. Revenue Code Rules, 2016

(1)The objections received under this Chapter shall be considered by a Committee consisting of the following members -
(a)Chairman, Board of Revenue - Chairman
(b)Commissioner, Lucknow Division - Member
(c)The Commissioner of the Division in which the revenue area is being affected - Member
(d)Secretary, Board of Revenue - Member-Secretary