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State of Uttar Pradesh - Section

Section 186 in U.P. Revenue Code Rules, 2016

186. Non-applicability of CPC (Section 214).

- The provisions of the Code of Civil Procedure, 1908 shall not be applicable to the summary proceedings under the Code or these rules, but the principles enshrined in the Code of Civil Procedure, 1908 and the principles of natural justice shall be observed in the disposal of such proceedings.