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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(4) in U.P. Revenue Code Rules, 2016

(4)The provisions regarding the principles of fixed boundary and the deep stream of the rivers are contained in Chapter-25 of the U.P. Revenue Manual and the law regarding the rules to be observed in claims to lands gained by alluvion or by dereliction of a river is contained in Regulation-XI of 1825.