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State of Uttar Pradesh - Section

Section 2 in U.P. Revenue Code, 2006

2. Applicability of the Code.

- The provisions of this Code, except Chapters VIII and IX shall apply to the whole of Uttar Pradesh, and Chapters VIII and IX shall apply to the areas to which any of the enactments specified at serial numbers 19 and 25 of the First Schedule was applicable on the date immediately preceding their repeal by this Code.