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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(2) in U.P. Revenue Code, 2006

(2)Notwithstanding anything contained in this Chapter, no order for correction of records under Section 32 and no order for recording succession under Section 33 and no amendment of record of rights (Khatauni) under Section 35 and no correction under Section 38 shall be recorded, unless the amount of land revenue due up-to-date in respect of the land to which such order relates has been deposited.