Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(2) in U.P. Revenue Code, 2006

(2)On receipt of a report under sub-section (1) or on facts otherwise coming to his knowledge, the Revenue Inspector shall -
(a)if the case is not disputed, record such succession in the record of rights (Khatauni);
(b)in any other case, make such inquiry as may appear to him to be necessary and submit his report to the Tahsildar.