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State of Uttar Pradesh - Section

Section 116 in U.P. Revenue Code Rules, 2016

116. Order of Collector (Section 122).

- On a perusal of the Report of the Tahsildar, the Collector shall decide whether he should take possession of the land held by the bhumidhar under section 122(1) and whether the charge, mortgage or other encumbrances, if any is required to be liquidated and if so, the manner and procedure of such liquidation.