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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Uttar Pradesh - Subsection

Section 97(1) in U.P. Revenue Code Rules, 2016

(1)As soon as the Lekhpal learns about a transaction which is deemed to be a sale under section 93, he shall submit a report to the Assistant Collector specifying therein the following particulars:
(a)Names, parentage and addresses of the transferor and the transferee.
(b)The number, area and other details of the land transferred;
(c)The date of transfer of possession.
(d)The nature of such transfer.