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[Cites 0, Cited by 0] [Section 233(2)] [Section 233] [Entire Act]

State of Uttar Pradesh - Subsection

Section 233(2)(vi) in U.P. Revenue Code, 2006

(vi)The procedure for submission of reports about succession and transfer, by the registering authority to the Tahsildar and for revision of village records, including proceedings for mutation and correction of village records;