Section 234(3) in U.P. Revenue Code, 2006

[Cites 0, Cited by 0] [Section 234] [Entire Act]

State of Uttar Pradesh - Subsection

Section 234(3) in U.P. Revenue Code, 2006

(3)The Revenue Court Manual and the Land Records Manual in force on the date of commencement of this Code, shall continue to remain in force until amended rescinded or replaced by any regulations made under this section.First Schedule(See Sections 2 and 230)List-AEnactments of general application

Serial No.	Name of the enactments repealed
1	2

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State of Uttar Pradesh - Subsection

Section 234(3) in U.P. Revenue Code, 2006