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State of Uttar Pradesh - Section

Section 52 in The United Provinces Tenancy Act, 1939

52. Entry of exchange in record of rights

. - Persons who have exchanged land under the provisions of sub-section (9) of Section 9, or of Section 10 or of Section 50 or Section 51 may apply to the Assistant Collector incharge of the sub-division to have the appropriate entry made in the record of rights.